STATE OF H.P. Vs. BIJA RAM

JUDGEMENT

(1.) This application under Section 5 of the Limitation Act read with Section 151 of the Code of Civil Procedure has been moved by the applicants for condonation of delay in filing against the award dated 1.10.2002 passed by the learned Additional District Judge, Shimla.

(2.) The delay is sought to be condoned on the grounds that it took time to process the appeal at various levels of the concerned department, therefore, the delay was not intentional or willful but was the result of unavoidable circumstances.

(3.) I have heard the learned Additional Advocate General for the applicants and have also perused the relevant records.