Indian Oil Corporation Limited vs Union Of India
2023 Latest Caselaw 492 P&H

108-6

                IN THE HIGH COURT OF PUNJAB & HARYANA AT
                           CHANDIGARH

                                                 CM No.17138-CII of 2022 in
                                                 FAO No.1591 of 2020(O&M)
                                                 Date of Decision: 11.01.2023
Indian Oil Corporation Limited
                                                                ...Appellant
                                    Versus
Union of India
                                                                ...Respondent

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

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

                Mr. Sunil Kumar Sharma, Senior Panel Counsel
                for the respondent-UOI.
                                   ****

MEENAKSHI I. MEHTA, J.(ORAL)

CM No.17138-CII of 2022

The instant application has been moved on behalf of the

applicant-appellant for seeking pre-ponement of the date of hearing in the

main appeal bearing FAO No.1591 of 2020 from 02.03.2023 to some

earlier date.

Notice in the application.

Learned Senior Panel Counsel for the respondent accepts the

notice and he submits that he has no objection in allowing the present

application.

Keeping in view the above-said fact as well as the reasons as

mentioned in this application, the same is allowed and the afore-referred

main appeal is taken on the Board today itself.

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FAO No.1591 of 2020(O&M)

CM No.4916-CII of 2020

By way of this application, the applicant-appellant has prayed

for condonation of the delay of 1414 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 instant

application, the same is allowed as prayed for.

CM No.4917-CII of 2020

This application has been moved on behalf of the applicant-

appellant for condonation of the delay of 128 days in 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.

FAO No.1591 of 2020

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

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

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'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) th 11 January, 2023. JUDGE seema

Whether speaking/reasoned: Yes Whether Reportable: No

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