Shimnit Utsch India Pvt Ltd vs Principal Secretary Transport ... on 8 February, 2010

[Cites 7, Cited by 0]

Karnataka High Court

Shimnit Utsch India Pvt Ltd vs Principal Secretary Transport ... on 8 February, 2010

Equivalent citations: 2010 (3) AIR KAR R 211, AIR 2010 (NOC) (SUPP) 944 (KAR.)

Bench: Ajit J Gunjal

IN THE HiGH COURT OF' KAR.NA"l'AKA AT BANGALORE

DATED THIS THE 8"' DAY OF FEBRUARY 

BEFORE

'm1=: HON'BLEZ MR. JL}S'E'I(iEjVxg}I1' J..~<:;~u1$I;;,_1A1;ii '-

 

"W

"*3 BETWEEN :

 Shimnit Utsch India Pvt. I,tci..____u" _
A company ir1(:0rp0rat_éd.. Q\.11'1<7E.ér "  '
Companies Act, 1956,   _ 7 %  V
Having its registemd 0ffi_(_:e af  
8"' Floor Chambejs,  *  "  . E .
Nariman Point.' M.f,;9'11'1b:;i--;e1E2"(3 O21'  u 
Rep. by £)i1;sac'm__r:'li._ 'V *   " ...PE3'1'ITIONER
{liﬁy--~Sri';B.'C'ﬁ*17If_h_i1u{r<::_1*1gé1d21n1 Adv. for
NI/'5§'._+.['hiVf1:} "EV'.hir1_1  Advs.)

AND 

1. PrincipakxSec:'re€'.ary. '

V_Ti:e11'1Spg3rt. De;;>a_1f_t;me1'11.

V And"'Ap§)e11at.e Authority.

A "I)ep2),f*:1fIzei1t. _ of Transport ._

" . -J'G(i\2't3i"11vi11é{1-"2t='of K.ar1'1at:aka,
7 Room M3,.'-:'53. M.S.'E3L:i1dir1'g.

"(--}21t:r;_:' N:):3, Banga}<:)r€=560 001 .

   EStaVte of Karr121t,akz1.
V' , Thr(>L1gh its Chierif Sem"e:'E',e11'y.
 E'Je*.partn1er1i:4 of 'I'ranspo1'!:.

Gm-»'erI1meI1i', of Karnaiaka,
Vidhana Soudha.

B21ng;2110re W 560 001.
Karr1at.aka.

VVRIT PETITION N02 1 697? / 20b9(G1§q4ReEs%}  7



. _"w-h-£~:*t.l1er the r€:sponder1t: was c}i1ig;eI1t1.y pr0se(.2L1f,ir1g

[J

3. Pmmuk I~foffma1'1 I111E31'm1E'.j()1'}a.l
Limited, A public 1.i1I1i£[e(£ c_?c)m1)z»1ny
I1'1c0rp0r21ied under "I'hcr Companies
Act. 1956 and halvizlg its rc:giste,1'ed
Office at 6~3~849/5. 2"" Floor.
Cha.kki1am House Sa1na_jig;t1da
(Behind Medinova .1-fospital}.
Hyderabad ~ 500 082.

Represented by its Dire.(:tor.   

{By Sri.Narendra Prasad. HCZGP :f'(_')T1'
Sri.S1'iv21l's21. Sr. Adyr. for    Av
M/S.LeX PIGXUS. Aa'a§;'§'~»}?f()r R3}  

T his writ" pet:it:i0n__ filéd _r.11i€1_c:»:j 'A.:fti(ilcés 226 and
22?' of the Constit,utid1'i Lef'  .a prayer to
quash/setvaside the OI"d§'.[..C§..';11Z€?_d ;0€<'.'O6.'2.Q.G'9 passed by
the Horrble Se(r.fe-1.ary {to  '[fht' _ G.ﬁwf_e1'11r::1é1'1t,. Transport
Department. amid }j[App§€_}.1;11'§:f--: ""Amihrjiify-;~"Govermnent of
Karnaiaka .i}:.-'1'"z3{'_;3.I)1{*iv..':3»*]'I'_vN()';.S.ARIE""252 _SAENYA/ 2008 vide
Am1eXL.1re 'A'__aiid;_hc)1ki111g§'~vi;:hAzi't:'"ihéi; purp()rt.ed appeal of
the R3 isab-ar1jéd ii:I3i:rni"f;23.tir)1T1 ;i'11v:.?!-- ét:(:.

'I'h;is vi?ri.lV}  I3.e tit,for1 coming on for prelinuhaiy

 iieargrfgg in B' '(f}V--roup.Av1:his day, the Court. made the
' fO1.1()Wii': V. "

ORDER

'C['he;v'Colitroversy which falls for <_:or1si.derat.'ion in _\A?I"it,}3ét.i1',i(,)}1 is w}1ethe1* Sec1:1'on 1.4 of the L.iI11il;ai,i(m " {Ami'i::-=:1pp]icab.1e to '£'r'a_nspa1'e11c:y Act and if it is so, 2-11'101:l'1€r writ. pmit.i(:>1'1 b@f()1'e £f'1i:_~:; C-0lll'T' so as 10 exclude the t1'1'ne;* spent in £110 said w1'it' }J('?{i[i(Z)l'l.

2. The 1nat:.t'e1' arises in the followirlg 111e11.mC1f:V._ __' . A' PLl1'SL1EH11' to 21 I'1()'{iifi('.211'fi()i1 dated _ Central G0ver101men1 propounde;-gi '(.110 St%§1eZi11e2._ 4()'£I<.1ffig;?§1.A Se0u1'ity Regist,1'ati(_)I1 Plates: {HSRPL 15:; aI11»e:ii":-:C.Ii;1'_1g Eitnlwti 50 of the Central Motor V{T}1i(?i'i:?~._.RL!_1€S. Txﬁ/0 more notifications were it-:.sut_: c'i=.i11 Tf_.;}1c:. <.:la1'ifyix'1g the S('.h€fIl€. A "tender \7~if<.1.t5,. '=ﬂc3:«11:¢?0d""bY{tfie State 01'} 29.08.2005 €15} and fixing High SecL:rif.'3g R€;giSt'i'21i;-i.,(:j11_Pl.§1i;'c.S' for ail existiing 1'0gis1:ered I\/iotlor xrefivicflets 2i;'1_d4f1'1(*x;x?_.'0Vvehicles to be 1'egis[ered in K2i1'1_')2j§j.éi}{aau on v a',-- ..'}3;:1i1d., Own and Ope1'at:e (BOO) T'hi:5. uisa L111§i.e1ft:\v0 cover bidciing pr()c.:ess. Alorlg with t,11*;v:A p--ei.it.i0;0i'.(~§r Végné well as the (:<)1'1t'.0si;i11g 1*esp<)nder1i:. f0'u_1*

--n1c)1'e §qiCidc:19s were there in {'11} £1' ;"1'a.y. U 11.imar,.ely E1'f1.("?1' '..'p..r'E)(%t3::sAsing both 1'€(?hl']i('..';i.l as well 215; fir1a;r1<"tiai bid, the ' Cbitig 0f the petitiomar \>vas 21r:cep10d.

8. Q14,1c'%st:i(mi.r1g§ I'M' s2'11'd a(?0t=%;)E0.a1'1('é<':. re.sp()1'1d<'*m No.3 was be-:f()'1'e this C(')1.1ri; in W.P.N0.6599/2006. In U16 said p1'()ceedi11gs, the peIii;i(:)1s1€r had erltered appear:;1.m*.e and filed sI:a.teme1'1t_ of ('>bjec1:i_(:ms i1'1t.e_1_i__a1i.a (t(mte1'1din5_{ that": SiIIl('.€ 1.l'1(~:re is an a1i:er11a1se arir:_'cI:i' efficacicnls remedy by way of .2111 appeal V' 16 of the Transpare1'1(*y AN', f'!v].(*""'v'|.I'.'I4'1ﬁf' mai1'1I:asi1'1a.b1e. St.at.ement'. of A' incepﬁon. on receipt of if:6'-xigtiisﬁr.._ffhsé pressed into service \>v1.1¢11 ﬁ\ve1s' t"€i'kc:r1} up for {ma} disposal. This t'i3_e matter was of the View vt1'§}c'1'1:"-.S,i1j;'CC: 2 £113' 21li*ern'c1Ie and efficacioiisVrenij5e_dy;7ft}1r: '};st:_iti(>11e>r xxras to i11V()ke the said &11T.("/]'.1'l&1t.E'§'.I'CfI1Cdjf_ »f'i--!;;f '21.r5i appeal. Thif.-3 Court. while dsisp0siI_1g o1'i:'i3g2?vx.'ri»%'. pL=-t.it.i(_>as'; oljserved tihus:

'if/'i...'-sz--Ivze pezi:i:5':?~;e:- has ﬁled this peu'z'z'on 'u,_2i'i'vi:1>c';iL.:i."~qvaiifng ('he sI:'atu1'org,r remed_zj. it is .'~czlz,z}ag';g;., ggjerl for the petmoner to file an ""'app4ét1€vtz:1d no permissiorl is required In be grarzied by this Court as it «:1 sIa::uI.or;.;

, éippeal provided to an aggrieved person. "

The order passed by this Clcmré is at Anm-.=:xure 'K'. " "The 33'" respr:mC1c.~11i. purslszam' in the order pa_ssed by this /' / Courit, has filed an appeal before the Appellate Ai,it:horit':_v under Seetlion 1.6 of the '_i'rz:»ii1sparemry Act. It riot, in dispiite that the said meiiiora-1i'1dum of appeal aeeompa_nied by an applieai.i()i'i for C(I)I](TiOl1&iI.§.i_3;i:1..if ' but 1qe.vei*t}1eIess; exemptioi-1 2';1l'1C1 _Ii»I»1].iI_'I4€'3ifl'(T'J!I.1VHiiiféiitil V in the memorandum of appeal respondent: was pl'()S€(?L1fiI1g»V!'.iik?..}AI'1"iIA,.Vpi:jf1fiQi"i.; Court. Though the .3'? l'CSp§)}'}£'§§i"1i..uheld i'i'Oi.iv-spe§c':ii"ieaily pleaded or raised 14 of the Limitation Act, 'E1963, gi"(3L1ndS wasithat it is sQ; "Ti;1(?A.V:pEtié:i§(5i1€i"ﬂied .l_1iV.é objeetioizis to the Said appeal i1*;.i;e1:*. aliaeoiii_ei'i<:ii'i'»ig§~"Ihat ihe appeal is not. filed wii'.!1.iI?..,3O f'rr§ii1daie of the order or for that: ' "I"~}'lE1'['1:*5'~,',i; W'i.i,h'i:1 the eiiiiieiided period of aimtlier 30 days. _i v'[."'._"'V'.'l"L:1':,tv'-";'~.véL)I'i'LI€I1d€¥d that the appeal before the Appe..!__lai:e.~Aiitiiciriiy was staiﬂiiiie barred. The. Appe_l!a'ie ii }'uitIf1.orit:.:."however was of the View thai: the delay in _i"ii.;i};"ig the appeal is to be €'.()I'1.d(')I1€(} on two gr(3unds; one

4..i.E5.--i{h£1i.i. this Court has obsei'ved that an appeal is to be " preferred agai_n.s1: the a(:(:ep1:ai1('te of the t:er1<:ie.r of the ﬂ K' /' -3-

7. £3efo1'e adx-'e1't.i1'1g to the (*.o11t_e1i1t.ior1s raised by $119 1<;*.e.11*1'1e(.i ('(m1'1se} 21ppe*2'11"i11g{ for {he 1,)et'it'i()1_'1<":r a1s"'wr311 the i'esp()r1dem:s. it is imcessary for us t.()_I'{§().1V{' 'i..i111.(§"V. the provisions of '_I'r2~mspare.r1(*y Act. Se.crI'.i<)ri'-._.1Eéfofl 'tilt '1'1'a1isparency" Act p1'ovides for Appcz1i';_ -iSLJ.b+scgji§io1'1 (1) of Section 16 of the: Act: cciiiteirigjlstes e11:§.ci,L1i_"i'i}in;g§of V an appeal by t.1:1e aggrieved peirtyxxr-itiiiri' th'i'rrt;j? driys from the date of receipt, o'i"=~t,he filo pmxriso Wouid ir1dicate that if an eippeja"1v'i'isV within thirty days as spokeii {ii of=:Se(3i:i()1'1 16 of the Act. af_ficfiti():1:;'.1_ i.i*i'firty"'»:1:ays granted provided the apperllari-t S?-1()VVS_§:1.f:'iﬁC.?V.if?i'ii«'EjfEiUSC for not p1*efer1'ii'1g the appeaf_i1'1 t,ii11_§:. ».BL1"1. However, Hie said ext.or1sior1 is V."conVfiI{eé1">o1":1y to Atfiiéivadditionai thirty days. it is no €io1_ibi.' truﬁ "ivh~at._}~a I"€Eidi1'}" of the said rovision would i.ndi*o_a1t,e.V_iiegifé' the Appellate Aui;hori1'y may not have the "pqm-'c%r-s :15 C()I1d0r1€ the delay which is beyond 60 days.

" _ bur» however, wlfiaii required to be looked into is i' = -\,>!.i-"h(;',"{.}1€"fI" Se(:i:io1'1 14 of the Li.mi1:atio1'1 Act, is made applicabie to the present proC.eec1i1'1gs. Sootiioii 14 of the mg-

I.,in1i1.a{.i01'": Am is in 1'(>.s;pc('f:: of ex(_é}'1.zdin;-_{ thcr 111110. w__h1'(*.l1 is spent' by 21 party 01" a perso1'1 ;3rosc(_*1;1.1;it'1gf-.T.Vin p1*()Ceedi11g;s i11cl1.1di11g an 21p13eal or E.'E'\-'E'.Sl'()l"1'7.Qi' ;11r1_V()1't(ii<?2'f V' w1't.h due di1i;g;e11(:e in some c)3'.hc1j'i'(5i*1.1'm .A '1'r1c1V€(:%¢i ?..}1Ve' said".

period, which sperm bo1'1afide. '._pf'c)sr:(*L11.iv;--)g"'br:i'(>:fé"~.;i"

wrong forum is required' 6-V.)<(::--I1_i'deC_"i'; the contention of the of the Limit.ation Ad itself is"1V1of vvht:1'eas the 1€aI'l'1f3d S(3I1i3(}}":l%V:4f3'LIf1g3.t'l No.3 submits that iI1deé%1 perusal of the cI0<--3s not i1"1diC.at:e that the I,i:I:iif';%.i;i()i1 applicable. Bu! }1()weve1'. simiiarv p1'ovj'si.§)11sV 2f11'e7r.-21'1"a(:t,ec1 in nL1rnber of s1.at1[1t'.es. 'iz1d.¢évci_ one can refe1' to Se-?c*.1:io1"1 134 of €119 A1'bi't1*z-11.iO1'if je1.1'jj€i C(mc't1'lia1;1'01'1 ACT, Se(:EIi01'1 34 is 21 ' p1.*0visioi1.. which designed to nrmkrs an applicaticm for fE>,(§1;t.ii'1.g aside an arbi1.ra} 2:nvz':1'1'('}. S141bASe("'fi()11 {3} of ' Ségcticnxl 3-4 of the Act' imlicéaics 1.}'1a1: an a_pp11'cat.i01'1 to set--asicle an award 11-:qu1'1'<¢(i. to be made wi1'..hir1 I:hr<::e months or Wii.h1'n an adc1it:ior1al thirty days as providccl ~10- Linder the proviso. Indeed the proviso also would ir1di<.:at:c. that the Court' shall not ('3I'}f,.E'I'T.E1il] an ezpplication, ift.11e same not filed within i:'.1'ie e:=<t§=51«1_cie>d p<=:ri()d of1;hi1't'y' days as pi*ovided under the p'i=c)vis(2v:s:""i7ﬁ"ci1 * said provision is almost idc2x1Lic>aI,'_4t40_'SeC}i:io1: "'1.6_';0'f_ V "I.'raI1sparer1cy Act. f}.1d€'3(;',d it is r1(i.«ci(3-ﬁibt i'.r;i:;--{:"'i.hVai. i11_j'i:.h"e;.. 'i'ra1"1sparenCy Act'. '(i"1er<:é' :i_s"'~.__r1() p1fm*isio_n*._&v}*1u::'fein '' Limitation Act" is macfie app!-i-<221.b--].c3'."~..BL:1t, iiowe.vé3r, it is also to be ncniceci f1 1é11"'I:1()Xi'h€?I'C'.'ITu "is simed that Limitation Act: c.:§1im_oi inagcieoé3}5p.iic:1b:le. in-,cie.:e:'.vci'u=i.:1=i.o'i:1'pipi'i'(::a'bi'1ii:y of Section E4 of the mmitatiion"-_Act, i1',)r 'A.eir?o:i'ii:i*e11.io1'} p1'0Ceedings. fell for (toil.-%;«i.§;1eré1i'i0I1 be~{foVif¢_AsVt.he Apex Court in the case. of G;zV1'H2cVzrg;i_1vci~o'.'.iVTéiii:J_ersity V/S. Mallikarjun S.Kodagczli ¢mg:ia,;¢i':i.?+iziepcmd in 2008 AIR sew 6389. The '.VA[3ex'C()RL;.;-is whiie consider'ing i;}1e. appliczlbility of scope:

'V.fof:Sii.b--Sect.ion {4} of S€',('iii()I1 34 has <)bserve.d thus: "'I'hougI'2 no provision exists in arbitrarion and concriliaiion Act' as regards CIp[3li£?ClI.iOf1 of Section 14 Qf {he Liz'n:'i:'a1.ion Act, same A H _ would be applicable to orbilraI.i(m proareedings as it' does not exg3r'essiy exclude its' c1ppl.iCa.biiiIy.

IO. indeed the Apex Court in the "

Consolidated Engineering Entierprises; " V' Secretary, Irrigation 1"ep0ri;ed in 2008(6) Cloaking with the scéopeof Sé§ct.i0n 14 of the I,imit.ation Act, hasaobseﬁréd__.th:.i_r;.:vb' "A bare. i"{:--?Qﬁt'~ir1g:;_Q/' Sub-SVeci_io(1 of Section 34 1.-r'ec"1d7.v~:;oi1'i'1«.:_Jhe '-T'pr=ov1f$o makers it :abL;:1dk1'f'1'v{ly_V"<'le'a{9'.£_I'Lal _' the applicai'ion for .<;eit'i7'1g asidei'i'ae '~az;vo:'d on the gr'ound..<; _ n1entéor1ed in Sub--'Secufon. {2} of Section 34 will haue'*-Vi'oV____.be. mode wiliun {three IYIOFIUIS. Tiie .period can further be extended, on " :~:o'f;{i"ctieI'.1V:;'.i~~cause being shown. by another pefioof o]'3O days but not tzherecg/leer. "

.Bj_1fa't1 however, while dealing with the scope of SéLé't«i()r1 14 of the I..imii.at.io.n Act, the Apex Court' E12125 fLirr.her ()bserved th us: % i K Z"

"I-Ioweirei' r'nerel_i; l')€?(.'Cli£Sé'. ii. is held ii'i.(1i.----__ Section 5 of the I,iIT1UaiI'i.O!'l Act applicable 10 an c:LppIie<m'on filed Section 34 Q]' the ACI for setting in cxward. one need riot"""t?'om3&iLﬁ.dca;« P"0U1'-Sions Q/"Secriion I 4 Qf':'Z}fi.<27iQiiii.iId'i.iz§i;_;{;(:"-- would also not bé'....\app2lic:dbie application submitted Hiulder s¢¢ai¢'nd34di:§q;' the Act Q1" 1 996.

Thus, I /am (;)_f__' i«11e._ x;ie2'\%:g V"::h_-ext" though the '}"ranspare1'1ci_j/ doiés €1'1.V(V)t', [giI'()\ii.'iEf""f'(,)}" app1_i(':abilii:y of Serét.i01'1 14.,Qi'Ti;}i"§: l,iiE1i'ElEiii'i.(;£1:A(Ti., it also does not exclude the a]}?I%Ii_caiﬁiiiighiii' 14 of the Act.

1 1. AI-."lOfhC1'v~.fEit?_'{.(5'i*:\?VhiCh p€I'SLlE1d('?S this C01,1z't not t()v.'j';"j'i:c1_1<fe1'5-> with 'i.i;1E-"t)rdc1' is, there is already an appeal Appeiiate Aizt.h()rit:y. which is filed by' ai:.0fhe1i .&15'<:i;'it2\re.d tc:*.nc:1er 3a1'ii.iei eiuﬁ. The C 1.1931101} now , i is if '*a_.r).'i>ihei' appezii is fiied 2:21'"ld per1'iciii'1g l3ei'0re the _A{-?__F3_A(z?'}l£1Jf,(if Auiiiority in ress;:)e(:i' of the i:'sEl.I]".i€ sub";'eci:

u M _ri1at,i:er quesf.i0nir1g;g the Elm-'£1I"C1iI'l§___3; of i,e.r1der in favour of the petiiiiciiiei'. wi1ethe1' aimthei" 21ppea.1.. w}'1i<'h is baiwed

-

were filed in the p1*o(_'£>e(ii11gs at the i1'1(.'..(',pI.i(}l"l ii'1c1_i('.a.t.i1'1gg that the writ is not 11'12.ti1'1ta;1im-dole ii'12;1.snn..1eh as a statut.ory appeal provided under the __ Aet.

Notwithstaridiilg such a positive stateitlenl: ob_jec:tioz1s. resporiderit No.3 has Cho:-3en to' p1fose"(EiLi..tie--. ' the writ petit.i(m. H9I.'].(.'€._ the sexmﬁé' ea_1'111'ot be" eo1"1s*t ,1f'i..1e'd.. as 'oonafide and diligent pi-cisecttition'of the'p,1*oeeed'ifigsV;'~._

13. Indeed it is to be i'1()4tji«eed.uthattitiie' order by the State Government: av»rai:i'di.r'i.;g ;;oi1"tir'a.ei:'~.ibr1. favour of the petitioner was .passedA'orI:. :2vV.'Q;<i=.,2'006A.""The petition was filed on iwhiie-h would 1'1C(',OSSE1l'i]y mean that the 3"? 1*e':s._por1derjitt fE"1E1Sﬁ{_.E1k€l'] 3.boL.11'_ 20 days in filing the writii peti.t1'on' "ai'1e.er the order was passed. The writ ' tje»titior_1'w'as"'*d_isposed of on 19.02.2008 directmg the 3?"

1~es'po11dei';i;.V'.:=to avail the a1t.emal:e remedy wi_t.h an ()bS't:f'V{aI.i0i'1 that Clourts pemiission is not required to 2 "So. "The appeal before the Appe]_]a.te Atithority zfiled on 14.03.2008, which would necessarily mean that the 3"" responclent has a.dditioriaI ' 1; clays. Indeed the time which is spetit: by the 3"-5 {'€;'.S}')()i'iC]t'.I]t in fiiiogig the W111.

-- 16> « "I"1'a11spa.r'en('?y Act. itself 011visz1;___{e.s ("and01'1at.icm. of delay 0f'f1'1ing an appeal bc-:y01i1d 1';hirt_v clays. Indeed z1ji'.i":--1T<):-31' idt?I1£i(':a1 provision also fell for C()l'1Sid(TI'E1ti(I)I1 in..t,}1e._'Cﬁsé of Consolidated Engineering, which ii;()"i supra and the Apex C(')LI1'T \v21s off theyic:\,vgf{.1i:;1t-S'e~::tiLcJi1i;5f of the Limita1.ion Act would: not: be a;;)p1i(;ie;:;bEAc?vvbecépse the 3.pp1icability of S€'.CI',i(_)I] n"';E~._i(>1_" the'--1_;im'ite1Vtgion Act:

stands excluded d0e2:a<_'imt. 5_ne;:r.:é':3ari1y'.e give: raise to 2}. p;"esumpti011 that. f.h€_.§1lff_)V'iSi0I1$ (if'.Seetib11 I4 is also excluded. €:;_1lu.é() _t:h:<§{Yié.=&Xr"bi' the Apex Court:

in the' Enterprises V/S. Commissioner Vpj;":'ijVCe1:t:fal~" Excise, Jamshedpur and others rer;$4c31"1_.:ec1...vi1i1A.'-2i5b7(14) Scale 610 where M19 V."a.ppv}iea}EiiiA}_ifcy.Aof 5 of the Lilniteﬁiorl Act: to the Xe-pfr,>_e(>eedi'11gS LfI'If1Ci(-31" Section 35 of the Central Excise Act. 1944 [evil Consicierati011. The Apex Court' was of the ""~..V'"v§c%T\r\«-* ma': Section 5 of the 1..-imitatiotl Act not " , iaappliaéabie to the p1*()(':ee(ii1'1gs i1"1asn1uCh t}"1_e wordings ii *-~0--{t:_}1e. prox-'isi0n Cieariy Show that the appeal is to be p1'€S(?I1f.€d w1'£".hiJ'1 a spc-.-(rified time and if the same filed /"

f LA _ be 'o11d the $3(-?(:ii"ie(i time ever] b<:V()11d the exizeiicit-id

3 , pt':'1'i0c1. tile qL1esst.i()1'1 of Coi1¢:10i.1i.1'1g the delay by i11\"(3kiiig Scmiion 5 of the Limiiz,1i'iu11A<1i does 11.01 arise.

15. But h()\»'\-'('\-*'(;'1', that is 1'1c_)i" t,11€*i'ier'c:--._f ' Section 14 of the I.imii:a1'.i<)1'1 C'Ao{."«is'~iin~:' of exclusion of time, which is Sp€1'1i"»lVh'iIC pr(,)s+:.;e.(ft.':t.i1'1gtflit? proceedings in 21 wrong i'01*uni":=

16. Indeed nc')ti1'__iﬁ~;9j si"f1is_t.c'i'-.._p.:iiii--i.be read into the fact that i:i'1e 3%" I'('?S}Z)'Q1v']v:C1€:§vI1Ji,.V__V}1}ld""'Lﬁ.3{;i%i; writ pet.ii.ion bef()1*eV'i.'1riié;"C{5L11't.ff1';'1d'e.¢tii as 'has oﬁ;e1'1 been said that: a "piaini:if-f is. ('.11i_iUE'f:":l',i{i)'..§i'{?S.s$I'}1" 21 piaiiii. for the pieasure oi' gei}t:ii1g""'it_V' Vrcrij-e:<::E;ed"'. H£:iVi11g given my anxious "=..<i()1i1Lside~:ii"vai.iQ11, tilieévﬁéiitioner is required to take an order " ii 1"/v"..."I'}f:;.i'S:. "takes us; to the nexi quest:i<.)3i as :10 the "i.3;iéiee(i the 3"" 1'(*sp<.)1'1_cic>::1i.: 11):' .<s(")me r0as<._)11 or the "g>I;1.'1_e_A1*.--' is 'r)<5rc011ii1i_s;; an inipeciiment 1'11 h.avi1'1g; the mai.t.er V. _,_Q()11('21h1dﬁ?d either xx-fay. I am} of the View E:h2:it iiht'. p€:i'.it.i0.1'1er is put to 101' of i11<":c>r1ve1i1jence by bci1'1g; ciriveii /' _ gg -

to zfiie the 131*<:sei'1t writ petition and to e»1p1;)car in the earlier writ, petition as 1'esp01'1(1e11t'. Irle1'1(re the p<3t.it;i()11er is m1tit'le(.i to cost' qua1'11'.if_ic=-d at. Rs:;.50.000/- Fifty 'l'h(>usaI1d).

18. Mr.P0(>11acha. 1e211*1ic:d.:céouiisel eiV;§';§éV2irii':g_§j E'(§:."_ the 3*" responciexitg subrnitjs that: x't:If1é'--.(:i>st. will be _p2:_ii'd._.tCo, the petitioner witihin next. t:\ar'e3J\3crrabeks;.

19. Petiitioil st.a1.ri(ts VcV)'j'.'._e1(i.:cé(')1'ti'i'1i§§1y. The Appeals to be'7d_is;j(5s:éd.~~«Qi'vfwithiii 21 period of £'oL1'r Vf.t€?€kS"§.'f{)U1 ciztté of i'_é(:Vééipt. of this <)i*de1'. 20t I\4r.N21f€:1f1'dr:ix~..Pmsaci. leariicd HCGP app:-:ar.i11g for ,re.sp()r1de.1it.s»wv1 and." 2 is p<::m1itt.c-'d to fiie memo of * appéafariﬁfei wit.hi1§mfoL:r weeks.

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