AMITAV K.GUPTA,J. - (1.) I.A. no. 4326 of 2015 This interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 267 days in preferring the present appeal.
(2.) It is submitted by the counsel that after passing of the impugned order dated 23.06.2014, the petitioner had preferred review petition, vide Case no. REV/RNC/2014/0006 (Annexure-1), for grant of interest on the award and notice was served upon the respondent, where after, the petition for review was rejected on 02.04.2015, in a mechanical manner without assigning any reasons. It is submitted that the certified copy of the impugned order, passed in review case on 13.04.2015, were obtained and the same was sent to the legal section for opinion and after getting the sanction order, the present appeal was filed. It is urged that due to the above reasons, the delay has occurred and is not deliberate or intentional. It is urged that the appellant has a good case and if the delay is not condoned, the appellant shall suffer irreparable loss and injury.
(3.) Learned counsel for the respondent-railway has opposed.;