M.GAJENDRAN Vs. M/S.EVEREST BLUE METALS

JUDGEMENT

(1.) These applications came up for hearing yesterday i.e., on 22/10/2025 and this Court passed an order in open Court dismissing both the applications. After the order was passed, the learned counsel for applicants made a mention during lunch recess to post these applications under the cause list caption 'FOR CLARIFICATION' on the ground that certain important judgments were not taken into consideration when the final order was passed. Based on the request made by learned counsel for applicants, the matter was directed to be listed under the cause list caption 'FOR CLARIFICATION' today and this Court heard learned counsel appearing on either side in extenso.

(2.) A.No.4872 of 2025 has been filed to condone the delay of 690 days in representing the papers. A.No.4874 of 2025 has been filed to condone the delay of 690 days in paying deficit Court fee of Rs.1,01,000.00.

(3.) When these applications came up for hearing on 6/10/2025, this Court passed the following order: