BALMIKI SAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellants as well as learned counsel for Eastern Railway, Kolkata.

(2.) I.A. No.10165 of 2024 has been filed for condonation of delay of 583 days in presenting the appeal.

(3.) Learned counsel for the appellants submits that the appellants are the claimants whose claim has been turned down by the learned Railway Tribunal and thereafter they have some how prepared to present the appeal and in view of that the said delay has occurred.