MD HADIS ANSARI Vs. UNION OF INDIA

JUDGEMENT

(1.) This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 598 days in preferring the appeal.

(2.) It is submitted by the counsel that the judgment/award was passed by the Railway Claims Tribunal, Ranchi Bench on 13.08.2013 but the free copy was supplied to the appellant on 22.05.2015 which is evident from the endorsement of date of delivery mentioned in the free copy. It is submitted that on receipt of free copy the appellant met the counsel whereafater this appeal was filed. That there has been no willful laches or deliberate negligence on the part of the appellant in preferring the present appeal. On the above ground, it is prayed that the delay in preferring the appeal be condoned.

(3.) Learned counsel on behalf of respondent has opposed.