(1.) C.M. No.16981/2014 (condonation of delay)
(2.) Exemption allowed subject to just exceptions.
(3.) Powers under Article 227 of the Constitution of India are extraordinary powers and discretionary powers. Powers under Article 227 of the Constitution of India are meant to be exercised when a grave injustice is caused by an order passed by the court below. Powers under Article 227 of the Constitution of India are not meant to be invoked and exercised where challenge is only to imposition of costs of Rs.2,000/-.