Ms Indian Oil Corporation Limited vs Union Of India
2023 Latest Caselaw 135 P&H

          IN THE HIGH COURT OF PUNJAB & HARYANA AT
                         CHANDIGARH
235
                                          FAO No.3975 of 2019 (O&M)
                                          Date of Decision: 05.01.2023
Indian Oil Corp. Ltd.
                                                      ...Applicant-Appellant
                                  Versus
Union of India
                                                      ...Respondent

CORAM: HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA

Present :-   Mr. Ashish Kapoor, Advocate,
             for the applicant-appellant.

             Mr. N.K. Vashist, Senior Panel Counsel,
             for the respondent-UOI.
                                ****

MEENAKSHI I. MEHTA, J.(ORAL)

CM No.13311-CII of 2019

This application has been moved on behalf of the applicant-

appellant for seeking condonation of the delay of 692 days in re-filing the

appeal.

Notice in the application.

Learned Senior Panel counsel for the respondent accepts the

notice.

Heard.

Keeping in view the reasons as mentioned in the present

application, the same is allowed as prayed for.

Main appeal

Learned counsel for the appellant as well as learned Senior

Panel counsel for the respondent are ad-idem that the matter involved in

the instant appeal is squarely covered by the judgment rendered by the

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Co-ordinate Bench on 08.10.2021 in FAO No.3398 of 2017 titled as

'Indian Oil Corporation Ltd. vs. Union of India'.

Resultantly, the appeal in hand also stands disposed of in the

same terms.

The parties, through their respective counsels, are directed to

appear before the concerned Railway Claims Tribunal, on 03.02.2023.

                                                   (MEENAKSHI I.MEHTA)
05.01.2023.                                             JUDGE
seema       Whether speaking/reasoned:       Yes
              Whether Reportable:            No




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