- (1.) As by a separate order passed on the delay condonation application the delay in filing the appeal has been condoned, with the consent of the learned counsel for the parties, the appeal is being finally decided at the admission stage itself.
(2.) Heard Sri Vivek Saran for the appellant, Sri Rahul Agarwal for the claimant/opposite party No.1 and the learned Standing Counsel for the respondents No. 2, 3 and 4.
(3.) The instant appeal has been filed against the judgment and award dated 30.05.2012 passed by the Presiding Officer, NMA/AEVP, Tribunal/ADJ, Agra in L.A. Case No. 27 of 1990.;