UNION OF INDIA (UOI), Vs. JAYASREE

JUDGEMENT

(1.) C.M. Appln. No. 148 of 2010: This is an application to condone the delay of 239 days in filing the writ appeal.

(2.) The 4th respondent has sworn to an affidavit dated 11.12.2009. Paragraphs 2 and 3 thereof read as follows:

(3.) It is most respectfully submitted that the petitioner could not come to Ernakulam to entrust the matter to the counsel for filing the Writ Appeal due to administrative exigencies and personal problems. The petitioner could entrust the file for the purpose of filing appeal only on 11 December 2009. The delay from 15.6.2009 to this day on account of the time taken for preparation of the appeal. Administrative steps to obtain sanction to file Writ Appeal has taken more time as it involved various agencies.