M. Jaya Lakshmi vs Union Of India,
2022 Latest Caselaw 5103 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI MAIN CASE NO.: C.M.A.No.198 of 2022 PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE

2. 10.08.2022 SRS,J

I.A.No.1 of 2022 This petition is filed to condone delay of 59 days in filing appeal against judgment, dated 30.12.2021, passed in OA-II on the file of learned Railway Claims Tribunal, Amaravati Bench, Guntur.

Heard.

For the reasons mentioned in para Nos.3 and 4 of the affidavit, this petition is ordered and the delay of 59 days stands condoned.

______ SRS,J

C.M.A.No.198 of 2022 Admit.

Notice.

______ SRS,J

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