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Apollo Tyres Ltd. vs Union Of India on 19 January, 2015

Author: A.K. Sikri

Bench: A.K. Sikri

  ITEM NO.11                                COURT NO.14                   SECTION IIIA

                               S U P R E M E C O U R T O F          I N D I A
                                       RECORD OF PROCEEDINGS

  Petition(s) for Special Leave to Appeal (C)......CC                       No(s).
  419/2015

  (Arising out of impugned final judgment and order dated 20/04/2010
  in WP No. 13338/2009 passed by the High Court Of Delhi At New
  Delhi)

  APOLLO TYRES LTD.                                                       Petitioner(s)

                                                     VERSUS

  UNION OF INDIA & ANR.                                                   Respondent(s)

  I.A. 1/2015(with c/delay in refiling slp)

  Date : 19/01/2015 This application was called on for hearing
                    today.

  CORAM :
                         HON'BLE MR. JUSTICE A.K. SIKRI
                                           [IN CHAMBER]


  For Petitioner(s)                     Mr. M. P. Vinod,Adv.
                                        Mr. Atul Shankar Vinod, Adv.
                                        Ms. Neelam Saini, Adv.

  For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                             O R D E R

I see no sufficient grounds to condone the abnormal delay of 1251 days in refiling special leave petition. The application for condonation of delay is rejected accordingly. As a consequence, special leave petition is also dismissed.

                (RAJESH DHAM)                                     (SUNEET MAHAJAN)
                COURT MASTER                                        COURT MASTER
Reason: