Supreme Court - Daily Orders
Union Of India vs N. Valli on 12 February, 2021
Bench: Sanjay Kishan Kaul, Hrishikesh Roy
1
ITEM NO.11 Court 9 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1662/2021
(Arising out of impugned final judgment and order dated 24-07-2019
in WP No. 28491/2017 passed by the High Court Of Judicature At
Madras)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
N. VALLI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.14821/2021-CONDONATION OF DELAY
IN FILING and IA No.14822/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 12-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Rupinder Singh Suri, ASG
Mr. Sanjay Kumar Visen, Adv.
Mr. Nachiketa Joshi, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are once again confronted with enormous delay of 456 days and a reading of the application shows that while the impugned order was passed on 24.07.2019, nothing moved till 21.10.2019, i.e., for almost entire period of limitation. Thereafter also there are periodical gaps and delays.
Signature Not Verified
Learned Additional Solicitor General submits that by a Digitally signed by ASHA SUNDRIYAL Date: 2021.02.13 12:08:15 IST subsequent Reason: judgment issue has been settled in favour of the petitioner-Union of India, but in our view, that cannot be a ground 2 to condone this delay. He submits actions are being taken now to see that SLPs are filed in time and necessary circulars have been issued.
In order to encourage the petitioners to file appeals in time, we desist in this case from imposing costs. The special leave petition is dismissed as barred by limitation.
Pending application stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)