The Chief Engineer vs Simon P.Varghese
2021 Latest Caselaw 12597 Ker

                            SUNIL THOMAS, J.
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       Crl. R.P. Nos. 191, 192, 275, 276, 277 & 278 of 2019
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                 Dated this the 27th day of May, 2021

                                    ORDER

Respondents has appeared in the delay condonation

application. Hence, their appearance is carried forward to the

revision petition also.

Heard. Admitted. Call for the LCR.

It is submitted by the learned Counsel for the revision

petitioners as well as the second respondent that the second

respondent which is the requisition authority has filed

revisions challenging the same judgment and a stay has been

granted subject to furnishing security. In the light of this

submission, there will be an interim stay of further

proceedings as against the revision petitioners.

Post in the usual course.

Sd/-

SUNIL THOMAS, JUDGE

SKP/27-5