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Union Of India vs Chhote Lal Gupta on 1 July, 2021

Bench: D.Y. Chandrachud, M.R. Shah

                                                           1


     ITEM NO.19                          Court 5 (Video Conferencing)                    SECTION XI

                                   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.12044/2021

     (Arising out of impugned final judgment and order dated 13-11-2014
     in SB No.1581/2014 01-11-2017 in RP No.112/2015 passed by the High
     Court of Judicature at Allahabad, Lucknow Bench)


     UNION OF INDIA & ORS.                                                        Petitioner(s)

                                                         VERSUS

     CHHOTE LAL GUPTA                                                             Respondent(s)

     (With appln.(s) for I.R. and IA No.63805/2021-CONDONATION OF DELAY
     IN FILING and IA No.63806/2021-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)


     Date : 01-07-2021 This petition was called on for hearing today.


     CORAM :
                                   HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                                   HON'BLE MR. JUSTICE M.R. SHAH


     For Petitioner(s)                   Ms.   Aishwarya Bhati, ASG
                                         Mr.   Prashant Singh B., Adv.
                                         Ms.   Ruchi Kohli, Adv.
                                         Ms.   Seema Bengani, Adv.
                                         Mr.   Raj Bahadur Yadav, AOR

     For Respondent(s)


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

1 There is a delay of 1917 days in filing the Special Leave Petition against the judgment dated 13 November 2014 and 831 days in fling the Petition against Signature Not Verified the subsequent judgment dated 1 November 2017.

2 Apart from the fact that the explanation for the gross delay is clearly insufficient, we find that there is a gross negligence on the part of the Railway Board in pursuing its legal remedy with alacrity. This is time that this situation is remedied and we expect the Board to take steps to set its house in order.

3 The Special Leave Petitions are dismissed on the ground of delay.

      (CHETAN KUMAR)                                (SAROJ KUMARI GAUR)
       A.R.-cum-P.S.                                    Court Master