HANIFFA & ORS. Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M No. 8424-CII of 2016 Application for condonation of delay of 160 days in refiling the appeal is preferred.

(2.) After hearing counsel for the parties and in view of the averments made in the application, the same is allowed and delay of 160 days in refiling the appeal is condoned.C.M stands disposed of.

(3.) C.M No. 8425-CII of 2016 in/and FAO No. 2328 of 2016 The present appeal under Sec. 23 of the Railway Claims Tribunal Act, 1987 (for short, 'the Act') barred by 288 days is directed against the order dated 05/6/5/2014 of the Railway Claims Tribunal, Chandigarh Bench (for short, 'the Tribunal'), whereby the Tribunal has dismissed the application filed under Sec. 17(2) of the Act for condonation of delay of 1368 days in filing the appeal on the ground that the delay is inordinate and neither it has been correctly calculated nor explained properly and beyond the period of one year of limitation.