M .KARPAGAVINAYAGAM - (1.) This is an application to condone the delay of 208 days in filing the Appeal as against the impugned order dated 12.9.2011.
(2.) THE only explanation given by the Applicant in the application for condonation of delay is that the Applicant/Appellant came to know of the order dated 12.9.2011 passed by the Andhra Pradesh Commission only on 18.5.2012 and therefore, the Applicant filed this Appeal with delay.
(3.) ON going through the application as well as other records, it is clear that the explanation given for the huge delay of 208 days is not satisfactory. There is no dispute in the fact that the Applicant/Appellant was one of the parties who participated in the proceedings which resulted in the impugned order dated 12.9.2011.;