SOUTH CENTRAL RAILWAY Vs. VINOD SANGHI

JUDGEMENT

(1.) THE opposite party is the petitioner/appellant herein.

(2.) AGGRIEVED by the order of the District Forum -II, Hyderabad in C.D. No. 846 of 2004 dated 28.11.2005, the present appeal has been filed with a petition to condone the delay of 175 days in filing the appeal.

(3.) IN the affidavit filed by the Senior Divisional Commercial Manager of petitioner/appellant it is stated that the petitioner/appellant received the order dated 28.11.2005 from the District Forum and after noticing in a paper report published in May, 2006, the Railway Officials have come to know about the passing of the order by the District Forum in C.D. No. 846 of 2004 against the Railway and subsequently they contacted their Counsel and learnt that the order copy was kept in the bundle instead of forwarding to the Railway Officials. Hence, there is a delay of 175 days in filing the appeal.