BHADRA DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. S.P. Das, learned counsel for the appellant. Also heard Mr. B. Sarma, learned counsel for the respondent Railway Authorities.

(2.) We express our dissatisfaction on the manner in which the appeal had been conducted on behalf of the appellant to the extent that it being an appeal of the year 2005, the matter was not pursued in the true earnest for it to be taken earlier.

(3.) The appeal is against an order dated 21.03.2005 of the Railway Claims Tribunal in application No. OA. M-28/02 whereby, the application for condonation of the delay filed by the applicant was rejected.