Indian Oil Corporation Limited ... vs M/S Podduturi Services And ...
2021 Latest Caselaw 2373 Tel

Item No.40

       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                          AND
       THE HON'BLE SRI JUSTICE A. ABHISHEK REDDY

             I.A.No.1 OF 2020 IN/AND W.A.No.167 OF 2020
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.

I.A.No.1 of 2020 has been moved by the appellants being

aggrieved by an interim order passed by the learned Single Judge in

W.P.No.34657 of 2012. The appellants seek condonation of delay of

2579 days in preferring the accompanying appeal.

2. The explanation offered by the appellants for the inordinate delay

is contained in para 4 of the application which, to say the least, is

extremely sketchy and does not offer either just or sufficient cause to

condone the delay.

3. At this stage, Mr. Deepak Bhattacharjee, learned Senior Counsel

appearing for the appellants states on instructions that instead of pressing

the present appeal, the appellants may be granted liberty to move an

application before the learned Single Judge in W.P.No.34657 of 2012 to

take up the writ petition for final hearing, as pleadings therein are

complete.

4. Leave, as prayed for, is granted. I.A.No.1 of 2020 and the writ

appeal are disposed of as not pressed along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ A.ABHISHEK REDDY, J 13.08.2021 Lrkm