1. Heard Shri Devesh Kumar, Ld. Counsel for the applicants - Union of India & others.
2. This application has been filed under Section 31 of the Armed Forces Tribunal Act, 2007 against the judgment and order dated 01.11.2022 of this Tribunal in Original Application No. 581 of 2022.
3. It is submitted by the Ld. Counsel for the applicants - Union of India & others that applicants want to file Appeal against the decision of this Tribunal, leave be granted for the same and delay of 03 months and 11 days in filing of application be condoned.
4. In view of the facts stated in affidavit filed in support of delay condoantion application, we find that cause shown is sufficient. Accordingly, delay is condoned. Delay condoantion application stands disposed off accordingly.
5. Upon hearing submissions of Ld. Counsel for both sides, we find that no point of law of general public importance is involved so that leave may be granted.
6. Accordingly, Leave to Appeal is dismissed.
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