Madhya Pradesh High Court
Gulab Prasad @ Mahendra Kumar Gupta vs Union Of India on 6 July, 2018
1 MA-510-2018
The High Court Of Madhya Pradesh
MA-510-2018
(GULAB PRASAD @ MAHENDRA KUMAR GUPTA Vs UNION OF INDIA)
7
Jabalpur, Dated : 06-07-2018
Shri R.K. Pandey, counsel for the appellant.
Shri Atul Choudhary, counsel for the respondents.
Being aggrieved by the order dated 27.10.2017 passed by Member of Railway Claims Tribunal rejecting the claim, this petition has been preferred by the petitioner on the ground of non-rectification of the defects as pointed out and being barred by the limitation.
After hearing learned counsel for the appellant as well as learned counsel for the respondents, it is to observe that the litigant should not be left to suffer for default of the advocate, if any. However, it is directed that the order impugned stands set aside with an observation that the appellant shall rectify all the defects within two weeks by filing appropriate application and also file an application seeking condonation of delay.
In case such applications is filed within the time so specified, it shall be considered and decided in accordance with law.
With the aforesaid observation, this appeal stands disposed of. Let record of the Railway Claims Tribunal be requisitioned by the Registry.
(J.K. MAHESHWARI) JUDGE DPS Digitally signed by DHEERAJ PRATAP SINGH Date: 2018.07.06 23:55:44 -07'00'