- (1.) We have heard both sides.
(2.) These appeals barred by 271 days.
(3.) The explanations for the delay as given in the delay condonation application is contained in paragraph nos. 4 to 7 of that application, which are reproduced herein below for ready reference:- "4. That the Dumka office of the Electricity Board after obtaining the certified copy of the order dated 25.6.2008 sent the same to the Board's Headquarter for further action and the needful. 5. That the Law Department of the Electricity Board thereafter, sought entire case record from Dumka office and after receiving the same a decision thereafter had been taken to prefer the appeal against the impugned order dated 25.6.2008 before this Hon'ble Court. 6. That on account of official procedure, a delay of 271 days has occurred in filing the appeal which is bona fide and unintentional and on account of the aforesaid reason the memo of appeal could not be filed before this Hon'ble Court within limitation period. 7. That after the decision taken, at the Headquarter level regarding filing of the appeal, a draft was prepared by the conducting counsel and after legal vetting of the same, the memo of appeal has been presented for filing on 27.5.2009 before this Hon'ble Court".;