KANHAIYA BHALOTIA Vs. UNION OF INDIA

JUDGEMENT

(1.) ALL these appeals raising common questions of law and facts have been taken up together with the consent of the parties with a view to their final disposal.

(2.) MR . Gautam Kejriwal, learned counsel has appeared for the appellant in each of the appeals while the Union of India in its Ministry of Railways has been represented by Mr. Anil Singh.

(3.) THE appellant has stated in his application filed for condonation of delay that due to lack of communication between the appellant and his counsel and on ground of his indisposition suffering hepatitis, some delay has occasioned in filing of the appeals and which may be condoned as there is no deliberate laches on the part of the appellant in pursuing his remedy.