SANEESH KUMAR V R Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) AGGRIEVED by Exts.P1 to P3 petitioner has filed Exts.P4 to P6 appeals before the first respondent. Along with the appeals he has filed Exts.P7 to P9 stay petitions and Exts.P10 to P12 applications for condonation of delay in filing the appeals. During the pendency of the appeals and the aforesaid applications recovery proceedings have been initiated against the petitioner by issuing Exts.P13 and P15 notices. It is in these circumstances, petitioner has approached this court by filing the writ petition.

(2.) THUS as at present the applications filed by the petitioner for condonation of delay in filing the appeals and the stay petitions are pending, I direct the first respondent to consider and pass orders on Exts.P10 to P12 applications filed by the petitioner for condonation of delay in filing the appeal.