ORIENTAL INSURANCE COMPANY LTD Vs. JOGINDER SINGH

JUDGEMENT

(1.) In this application for condonation of delay, it has been simply stated that after the receipt of the certified copy of the order, the Divisional Office, Ferozepur processed the file and sent the same to the Regional Office for filing the appeal and the Regional Office after processing the file handed over the same to the Advocate for filing the appeal and thus in this process, about 50 days were consumed and there was delay of 20 days in filing the appeal. It has not been mentioned in the application as to how much time was spent by the Divisional Office, Ferozepur and how much time was spent by the Regional Office for processing the case. It is not even mentioned in the application as to when the Divisional Office, Ferozepur sent the file for further process to the Regional Office. It is not mentioned anywhere in the application as to when the papers were handed over to the Counsel for filing the appeal before the Commission. No affidavit of Divisional Officer, Ferozepur has been filed to show the break-up, which could give us a glimpse in order to reach a conclusion as to whether there was any reasonable cause for condoning the delay in filing the appeal.

(2.) In these circumstances, we do not find any sufficient ground to condone the delay in filing the appeal. This application for condonation of delay is, thus, dismissed. Resultantly, this appeal is also dismissed as barred by time.