Bhagwati Devi v. Union Of India

Present: None for the applicant and Shri R.K.S. Chauhan, learned counsel for the respondents.

M.A. No. 1384 of 2018

This is an application for condonation of delay filed by the applicant for grant of family pension. As per office report, it is delayed by 44 years, 08 months & 20 days in filing the Original Application.

Since, none is present on behalf of the applicant, in the interest of justice, the case is adjourned for the day.

List this case on 11.04.2019 for for hearing on the application for condonation of delay.