Jamuna Mohapatra vs Union Of India And Others
2022 Latest Caselaw 4125 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   FAO No.316 of 2014

             Jamuna Mohapatra                            .....       Appellant
                                                     Mr.B.P.Mohanty, Advocate

                                          -versus-

             Union of India and others                  ....       Respondents
                                                      Ms.Sulochana Patra, CGC

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                       ORDER

23.8.2022 Order No. I.A. No.170 of 2022

7. 1. The matter is taken up through Hybrid mode.

2. Heard Mr.Mohanty, learned counsel for the Appellant and Ms.Patra, learned Central Government Counsel for Respondent No.1.

3. The appeal was though presented on 24th June, 2014 against the award dated 28th April, 2014 of the Railway Claims Tribunal, but limitation has been shown due to delay in filing the certified copy of the impugned judgment.

4. Considering the status of the Appellant as the wife of the deceased, who died in the alleged railway accident, delay in filing the certified copy of the impugned judgment amounting to delay in filing the appeal is condoned.

5. The I.A. is disposed of.

FAO No.316 of 2014

6. List on 22nd September, 2022 indicating the name of Ms.S.Patra, learned counsel for the Union of India in the brief as well as list.

( B.P. Routray) Judge

C.R.Biswal