AIRPORT AUTHORITY OF INDIA Vs. BHARAT H PARMAR

JUDGEMENT

(1.) Heard learned advocate Mr. Jayprakash Umot for Mr. Pandya for the applicants. He requests for deletion of opponent no.3 M/s. Phillips Engineering Services, Gandhinagar as it has left the place. Permission as prayed for is granted. Amendment is to be carried out forthwith during the course of the day.

(2.) Opponent Nos. 1 & 2 have been served with notice of rule. They have chosen not to contest these applications.

(3.) Examining the applications, it cannot be said that the applicants have not explained the cause for delay. There is another angle also. The delay cannot be attributed to any deliberate action on the part of the applicants, as causing delay is not going to be of any benefit to the applicants. Under the circumstances delay caused in preferring Letters Patent appeals are deserved to be condoned and the same are condoned. Rule made absolute in all the matters. No order as to costs.