KAMINI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The aforesaid I.A. has been filed for condonation of delay of 210 days in filing the present petition.

(2.) The appeal is directed against the order dtd. 13/3/2020 passed by Shri Mukesh Kumar Gupta, Vice- Chairman (Judicial), RCT/Secunderabad on Circuit Bench at Patna Bench, in OA II (U) No.77 of 2018, by which the payment has been made in following way:

(3.) Learned counsel for the appellants submit that they have no problem so far as the direction that has been given for keeping Rs.5,00,000.00 in the fixed deposit for a period of five years or till the minor attains majority under the guardianship of her mother the appellant no.1.