CONDONATION OF DELAY
BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL __________ AT ________________
MA No.______ of ________
_______________________________________ Applicants.
VERSES
_______________________________________ Respondent.
Application under Section 21 (3) of the Administrative Tribunals Act condonation of delay in filing of _____.
Respectfully:
- That the above-mentioned _____ is filed in this Hon'ble Tribunal by the original applicant.
- That on perusal of the contents of ________, its grounds and the documents annexed therewith it is evident that the applicant has a plausible case in his favour and the balance of convenience is also in favour of the applicant. The _______ is likely to succeed.
- That however, there has been delay in filing the _______ due to the reasons ________. But for these good and sufficient reasons, the applicant would have come before this Hon'ble Tribunal within the stipulated time. However, it is submitted that the applicant stands to gain nothing by delaying the matter. No harm or prejudice will be caused to the respondent if the delay in filing the ___________ is condoned in the interest of justice.
- It is, therefore, most humbly prayed that the present application may kindly be allowed and the delay in filing the _________ may kindly be condoned in the interest of justice. Such other order may also be passed as deemed fit and proper in the facts and circumstances of the case.
(Name of Place) Applicant
______ Through, Advocate
Verification:
I, ______, do hereby verify that the contents of the above Interrogatories from paras 1 to ______ are correct and true to the best of my knowledge and personal belief and no part of it is false and nothing material has been concealed therein.
Affirmed at (Name of Place) this ______.
Plaintiff / Defendant
BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL ____________ AT ______________________
MA No.______ of ______
_______________________________________ Applicants.
VERSES
_______________________________________ Respondent.
Affidavit in support of application under Section 21 (3) of the Administrative Tribunals Act condonation of delay in filing of ________
I,______, do hereby solemnly affirm and declare as under:
- That the accompanying application has been prepared under my instructions.
- That the contents of paragraph 1 to _______ of the accompanying application are correct and true to the best of my knowledge.
- That I further solemnly affirm and declare that this affidavit of mine is correct and true and no part of it is false and nothing material has been concealed therein.
Affirmed at (Name of Place) this the ______.
Deponent
