Unknown vs General Manager"
2022 Latest Caselaw 3868 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                 COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      01.12.2022                     AO No.416 of 2022
                                     Hon'ble Alok Kumar Verma, J.

The proposed Appeal has been filed under Section 30 of the Employee's Compensation Act, 1923 against the judgment dated 31.08.2022, passed by the learned Commissioner for Employee's Compensation, Dehradun in ECA No.143 of 2012, "Shri Kuldeep Singh Bisht vs. General Manager", by which, learned Commissioner has passed the compensation amount of Rs.01,68,518.40 along with an interest at the rate of 12% from the date of accident till its actual payment.

Heard Mr. Kishore Kumar, learned counsel holding brief of Mr. M.C. Pant, learned counsel for the applicants - appellants and Mr. Yogesh Kumar Sharma, learned counsel for the respondent.

The Delay Condonation Application (IA No.02 of 2022) has been filed by the proposed applicants - appellants to condone the delay of 13 days' in preferring the said appeal.

The learned counsel for the respondent opposed orally.

In the facts and circumstances of this case, this Court is inclined to hold that the cause shown by the applicants is a sufficient cause within the meaning of Section 5 of the Limitation Act, 1963.

The Delay Condonation Application (IA No.02 of 2022) is allowed, but, on the cost of Rs.1,000/- (one thousand).

The delay of 13 days' is condoned. List this case on 19.12.2022 as a first case after fresh cases for arguments on Admission.

(Alok Kumar Verma, J.) 01.12.2022 Pant/