Punjab-Haryana High Court
Ms Indian Oil Corporation Limited vs Union Of India on 5 January, 2023
Author: Meenakshi I. Mehta
Bench: Meenakshi I. Mehta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
235
FAO No.3975 of 2019 (O&M)
Date of Decision: 05.01.2023
Indian Oil Corp. Ltd.
...Applicant-Appellant
Versus
Union of India
...Respondent
CORAM: HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA
Present :- Mr. Ashish Kapoor, Advocate,
for the applicant-appellant.
Mr. N.K. Vashist, Senior Panel Counsel,
for the respondent-UOI.
****
MEENAKSHI I. MEHTA, J.(ORAL)
CM No.13311-CII of 2019 This application has been moved on behalf of the applicant- appellant for seeking condonation of the delay of 692 days in re-filing the appeal.
Notice in the application.
Learned Senior Panel counsel for the respondent accepts the notice.
Heard.
Keeping in view the reasons as mentioned in the present application, the same is allowed as prayed for. Main appeal Learned counsel for the appellant as well as learned Senior Panel counsel for the respondent are ad-idem that the matter involved in the instant appeal is squarely covered by the judgment rendered by the 1 of 2 ::: Downloaded on - 07-01-2023 02:46:34 ::: FAO No.3975 of 2019 (O&M) -2- Co-ordinate Bench on 08.10.2021 in FAO No.3398 of 2017 titled as 'Indian Oil Corporation Ltd. vs. Union of India'.
Resultantly, the appeal in hand also stands disposed of in the same terms.
The parties, through their respective counsels, are directed to appear before the concerned Railway Claims Tribunal, on 03.02.2023.
(MEENAKSHI I.MEHTA)
05.01.2023. JUDGE
seema Whether speaking/reasoned: Yes
Whether Reportable: No
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