Victor Cables vs Union Of India
2009 Latest Caselaw 1923 Del

*         IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Date of Reserve: May 04, 2009
                                               Date of Order: May 06, 2009

+ IA No.1950/2009 in CS(OS) 2373A/1993
%                                                                 06.05.2009
      Victor Cables                                        ...Plaintiff
      Through : Ms. Sangeeta Jain, Advocate

      Versus

      Union of India           ...Respondent
      Through: None

      JUSTICE SHIV NARAYAN DHINGRA

1.    Whether reporters of local papers may be allowed to see the judgment?

2.    To be referred to the reporter or not?

3.    Whether judgment should be reported in Digest?


      ORDER

IA No.1950/2009

1. This application has been filed by the applicant/plaintiff on 4 th February

2009 for recalling an order dated 25th January 1996 i.e. after lapse of more

than 13 years of the passing of the order. This application is liable to be

dismissed on the sole ground of delay and limitation. Even a decree passed

by the Court is executable only within 12 years of the order passed by the

Court. By the impugned order, the award was made a rule of court. The order

cannot be recalled on an application made after 13 years.

2. The application filed by applicant is hopelessly barred by limitation and

is hereby dismissed on this sole ground.

May 06, 2009                                   SHIV NARAYAN DHINGRA J.
rd