Punjab-Haryana High Court
Haryana State Industrial & ... vs Anil Kumar And Ors on 4 July, 2016
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
105-b CM No.6992-93-CI of 2016
in/and
RFA No.2326 of 2016(O & M)
Date of Decision:04.07.2016
Haryana State Industrial & Infrastructure Development Corporation Limited
and another
....appellants
Versus
Anil Kumar and others
.....respondents
CORAM: HON'BLE MR.JUSTICE ARUN PALLI
Present: Mr.Vishal Garg, Advocate
for the appellants
***
ARUN PALLI, J. (ORAL):
CM No.6992-CI of 2016 This is an application seeking condonation of delay of 190 days in re-filing the accompanying appeal.
After hearing learned counsel for the applicant, the application is allowed. Consequently, delay of 190 days in re-filing the appeal is condoned.
CM No.6993-CI of 2016 This is an application seeking condonation of delay of 280 days in filing the accompanying appeal.
For the reasons set out in the application, which is duly supported by an affidavit, the same is allowed. Consequently, delay of 280 days in filing the appeal is condoned.
1 of 2 ::: Downloaded on - 06-07-2016 00:11:08 ::: RFA No.2326 of 2016(O & M) -2- Learned counsel for the appellants fairly submits that the matter in issue is squarely covered by an order/judgement dated 03.03.2016, rendered by this Court in RFA No.2963 of 2015 titled "Haryana State Industrial and Infrastructure Development Corporation Limited through its Managing Director and another versus Mangal Singh and others" and, thus, the instant appeal has to be dismissed in terms thereof.
Ordered accordingly.
04.07.2016 (ARUN PALLI)
neenu JUDGE
2 of 2
::: Downloaded on - 06-07-2016 00:11:09 :::