AIRPORTS AUTHORITY OF INDIA Vs. SIKKA ASSOCIATES

JUDGEMENT

(1.) R.P. No.154/2016 (review of order dated 18th February, 2016), I.A. No.3624/2016 (for directions) & I.A. No.8936/2016 (for taking settlement agreement on record), by respondent and O.M.P. No.431/2015

(2.) The said petition was filed first time in the Registry on 29th June, 2015 when the Registry raised certain objections. Thereafter, the petition was re-filed on 20th July, 2015. Along with the petition, the petitioner also filed an application being I.A. No.16149/2015 for condonation of delay of 5 days in re-filing the same. The said application was allowed by order dated 18th February, 2016.

(3.) Subsequently, the respondent filed an application being I.A. No.3624/2016 seeking prayer for issuance of directions to the Registry to provide the details of the filing and re-filing of the petition from time to time on behalf of the petitioner. By order dated 18th March, 2016, notice of the said application was issued to the respondent and simultaneously, report of the Registry in a sealed cover was also called. The respondent filed the review petition being R.P. No.154/2016 under Section 114 read with Order XLVII Rule 1 and Section 151 CPC for review of the order dated 18th February, 2016. The report from the Registry was received in a sealed cover by the Joint Registrar. The parties were allowed to inspect the same and an order in this regard was passed on 23rd May, 2016.