Andhra Pradesh High Court - Amravati
Sanganaboyina Ravanaiah Ravana vs The Union Of India on 23 September, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE: C.M.A.No.261 of 2022
PROCEEDING SHEET
Sl. OFFICE
No
Date ORDER NOTE
02 23.09.2022 SRS,J
I.A.No.1 of 2022
This petition is filed to condone the
delay of 32 days in filing the above appeal
against the order dated 04.04.2022 in OA II
(u) 99 of 2014 on the file of Railway Claims
Tribunal, Amaravathi Bench, Guntur
This Court ordered notice to respondent
and in compliance, learned counsel for appellants filed proof of service vide USR No.63607 of 2022.
In spite of service of notice, there is no representation on behalf of respondent.
For the reasons mentioned in Paragraph-3 of the affidavit, the delay of 32 days in filing the above appeal is condoned. Accordingly, this petition is ordered.
__________ SRS, J C.M.A.No.261 of 2022 ADMIT.
Notice.
___________ SRS, J PVD