Uttarakhand High Court
Indian Oil Corporation Ltd vs Pankaj Gupta & Others on 12 March, 2020
Author: Lok Pal Singh
Bench: Lok Pal Singh
IN THE HIGH COURT OF UTTARANCHAL AT NAINITAL
Appeal From Order no. 24 of 2020
Indian Oil Corporation Ltd. .... Appellant
Versus
Pankaj Gupta & others .... Respondents
Mr. I.P. Kohli, Advocate for the appellant.
Mr. Piyush Garg, Advocate for respondents.
Hon'ble Lok Pal Singh, J.
Present appeal is directed against the impugned judgment and order dated 19.12.2019, passed by III Addl. District Judge, Dehradun, in regular Misc. no. 1120 of 2018, Indian Oil Corporation Ltd. Vs Pankaj Gupta and others, by virtue of which, the application moved by the appellant for re-admission of Civil Appeal no. 31 of 2007, Indian Oil Corporation Ltd. Vs Pankaj Gupta and others, supported with an application under Section 5 of the Limitation Act was rejected.
2) Facts leading to filing of present appeal are that Civil Appeal no. 31 of 2007, Indian Oil Corporation Ltd. Vs Pankaj Gupta and others, was pending before the First Appellate Court. First Appellant Court vide its judgment and decree dated 08.10.2009, allowed the appeal. Second Appeal no. 67 of 2009, Smt. Mamta Goyal and another Vs Indian Oil Corporation Ltd. and another was preferred before this Court. This Court vide judgment and order dated 26.07.2017, allowed the appeal and remanded the matter to the First Appellate Court to decide the appeal on merits expeditiously.