UNION OF INDIA Vs. GIANI

JUDGEMENT

(1.) Leave granted in all the petitions.

(2.) We propose to dispose of all these appeals by this common judgment and order. In all these appeals not only the issues arising for our consideration on merit are identical but also all these appeals were filed by the Appellants herein after considerable delay.

(3.) Having examined the averments made in the applications for condonation of delay in filing all the appeals and after hearing the learned Counsel for the parties, we are satisfied that the application for condonation of delay in preferring the appeals must be allowed as the statements in the applications for condonation of delay, in our view, do constitute sufficient cause in not preferring the appeals within the period of limitation. We, therefore, condone delay in all the appeals. We have taken such a view in this matter as we feel that there is a strong arguable case on behalf of the Appellants and, therefore, it is felt necessary that the court should decide the matter on merit by giving the expression sufficient cause a pragmatic justice oriented approach.