Jyotirmay Bhattacharya, J. - (1.) THIS first miscellaneous appeal was filed beyond the prescribed period of limitation. There was 140 days delay in filing this appeal.
(2.) REASON for the delay has been explained by the appellant/applicant in this application for condonation of delay. It is stated therein that slow movement of the file from one table to the other is the cause for such delay. Since no individual officer of the Insurance Company can take independent decision for filing an appeal, such delay was caused. Considering the explanation given for the delay, we hold that the delay has been sufficiently explained by the appellant/applicant. Accordingly, delay in filing this appeal is condoned. Let the appeal now be registered.
(3.) THE application for condonation of delay being CAN 264 of 2015 is thus disposed of. Re: FMAT 1405 of 2014;