BSCPL INFRASTRUCTURE LTD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) I.A. No. 1 of 2019, application for condonation of delay has been filed in all these appeals for condoning delay ranging from 297 days to 305 days. After hearing both the sides, the delay is condoned for the reasons stated in the application.

(2.) The appeals arise from a common judgment dated 27.08.2018 passed by the learned Single Judge, whereby similar issues and similar contentions raised in respect of similar impugned orders were considered together and decided; declining interference with regard to the merit involved. In the said circumstance, all these appeals have been taken up, heard and are being finalised accordingly.

(3.) Writ Appeal No. 403 of 2019 arising from WPC No. 2365 of 2018 (treated as the lead case by the learned Single Judge) is taken up as the lead case.