SARASWATI GIRI Vs. UNION OF INDIA

JUDGEMENT

(1.) Admit. Heard finally with consent of the learned counsel appearing for the respective parties.

(2.) The appellant herein has impugned the judgment and order dated 02/11/2017, whereby the learned Member of Railway Claims Tribunal, Mumbai Bench has dismissed the application No.MA/MCC/0019/2017 for condonation of delay.

(3.) Heard the learned counsel for the appellant and the learned counsel for the respondent. I have perused the records and considered the submissions advanced by the learned counsels for the respective parties.