Jyotirmay Bhattacharya, J. - (1.) Re: CAN 7718 of 2014 (condonation of delay)
(2.) THIS first miscellaneous appeal was filed beyond the prescribed period of limitation. There was 301 days delay in filing this appeal. An application for condonation of delay has been taken out by the appellant/applicant in connection with this appeal. Reason for the delay has been explained by the appellant/applicant in this application for condonation of delay. The appellant/applicant lost both his legs in a railway accident. It is stated by the appellant/applicant that due to mental agony which he suffered due to amputation of both his legs, he could not file the appeal within the prescribed period of limitation.
(3.) WE hold that the explanation for the delay is satisfactory. Accordingly, delay in filing this appeal is condoned. Let the appeal now be registered.;