IFCI LTD. Vs. SUPERIOR INDUSTRIES LTD.

JUDGEMENT

(1.) NOTICE which is accepted by the learned counsel for the petitioner. Though there is an inordinate delay of 49 days in filing the reply to application CM 17/2012 and 81 days? delay in filing the counter affidavit, learned counsel for the petitioner does not oppose the condonation of delay, subject to terms.

(2.) THE applications are accordingly, allowed, subject to payment of Rs.7,000/ - as cost to be deposited with the Advocates Welfare Fund Trustee Committee.

(3.) NOTICE which is accepted by the learned counsel for the petitioner. Though there is an inordinate delay of 141 days in filing the counter affidavit, learned counsel for the petitioner does not oppose the condonation of delay, subject to terms