UNION OF INDIA Vs. VINOD SANGHI

JUDGEMENT

(1.) THIS is an application to condone the delay of 13 days in filing the appeal. What is stated in the petitioners affidavit is that the copy of the impugned order was received by the first petitioner on 10.6.2003. As the second petitioner was the competent authority the order copy was sent to it which was received by it on 18.6.2003 and hence there is a delay of 13 days in filing the appeal. There is no explanation for not filing the appeal in time except stating that the order copy received on 10.6.2003 was sent to the second petitioner and the same was received on 10.6.2003. Hence this application is devoid of merits and is accordingly dismissed.

(2.) EVEN otherwise, there are no merits in this appeal.

(3.) THE opposite parties in C.D. No. 519/2001 on the file of District Forum -I, Hyderabad are the appellants.