Sk Baji vs Union Of India
2022 Latest Caselaw 2538 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. C.M.A.No.146 of 2022

PROCEEDING SHEET Sl. DATE ORDER OFFICE No. NOTE

01. 14.06.2022 MGR,J

This Appeal under the provisions of Section 23 of the Railway Claims Tribunal Act and the Railway Claims Tribunal (Procedure) Rules against the order/judgment passed by the Railway Claims Tribunal, Amaravati shall be preferred within 90 days from the date of the order before this Court. This Appeal is filed on 06.05.2022 without any petition to condone the delay. However, the Registry numbered the CMA stating that there is no delay as per the Hon'ble Supreme Court order.

The Appeal needs to be filed along with petition to condone the delay explaining the reasons with reference to the Hon'ble Supreme Court orders.

Learned counsel for the Appellant seeks adjournment to file petition to condone the delay.

Post on 28.06.2022.

_________ MGR,J CSR