Allahabad High Court
Union Of India Thru The G.M. Western ... vs M/S Steel Authority Of India Limited on 25 March, 2022
Author: Kaushal Jayendra Thaker
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1465 of 2005 Appellant :- Union Of India Thru The G.M. Western Railway Mumbai Respondent :- M/S Steel Authority Of India Limited Counsel for Appellant :- Sushil Kumar Srivastava,Devendra Tripathi,Manoj Kumar Sharma Hon'ble Dr. Kaushal Jayendra Thaker,J.
(Order on Civil Misc. Delay Condonation Application) Heard learned counsel for Union of India and Ms Uttra Sharma for the respondent.
The delay which has been occasioned is of 66 days. The order not been transcribed the delay is condoned instead of dismissing this appeal as orally dictated in Court on this technical ground as two central agency is involved.
List the appeal for hearing on 20.04.2022 on which date both the learned counsels shall keep their representative present for conciliation.
Order Date :- 25.3.2022 PS