ANITA CHOUDHARY Vs. PAWAN SINGH KUSHWAHA

JUDGEMENT

(1.) Issue notice on I.A.No.14898/2022, an application under Sec. 5 of the Limitation Act seeking condonation of delay in filing of this appeal, to the respondents on payment of process fee within seven days by registered A/D post. Notice be made returnable within four weeks.

(2.) Meanwhile, record of the Claims Tribunal be also called for.

(3.) Shri Neeraj Ashar again submits that he had filed a caveat apprehending that the Insurance Company may also file an appeal against the impugned award but the said caveat is attached by the Registry alongwith Miscellaneous Appeal filed by the claimant(s) and has shown the name of the appellants' counsel in the array of the respondents showing them to be caveator.