KALANITHI MARAN Vs. SPICEJET LIMITED

JUDGEMENT

(1.) We have heard Mr. Gaurav Pachnanda, learned Senior Counsel for Kalanithi Maran "Kalanithi" and Kal Airways Pvt. Ltd. "KAPL", "the appellants", the appellants in these appeals and Mr. Amit Sibal, learned Senior Counsel for Spicejet Limited and Ajay Singh"the respondents", the respondents in these appeals.

(2.) Arguments were heard on CM Appl. 45531/2024 in FAO (OS) (Comm) 171/2024 and CM Appl. 45540/2024 in FAO (OS) (Comm) 173/2024, which seek condonation of delay of 55 days in filing the appeals and on CM Appl. 45532/2024 in FAO (OS) (Comm) 171/2024 and CM Appl. 45541/2024 in FAO (OS) (Comm) 173/2024, which seek condonation of delay of 226 days in re-filing the appeals.

(3.) For reasons which would presently become apparent, we find no merit in CM Appl. 45532/2024 and CM Appl. 45541/2024 which seek condonation of delay of 226 days in re-filing the appeals. Resultantly, the appeals themselves are liable to be dismissed. Facts