S. NEHRU Vs. SRIRAM CITY UNION FINANCE LIMITED

JUDGEMENT

(1.) Instant Original Side Appeals are filed against the common order, dated 21/3/2019, in Application Nos.4402, 4403 and 4404 of 2018, by which a learned Single Judge, has ordered as hereunder:-

(2.) Though grounds have been raised in O.S.A.SR.Nos.74164, 74166 and 74162 of 2019 filed along with a petition in C.M.P.Nos.14824, 14825 and 14829 of 2019, to condone the delay of 48 days in filing the Original Side Appeals, learned counsel appearing for the respondent submitted that the appellant has filed Applications, for extension of time, for compliance of the common order, made in Application Nos.4402 to 4404 of 2018, dated 21/3/2019 and that the same has been dismissed for non-prosecution. Learned counsel appearing for the respondent further submitted that the appellant cannot be permitted to approbate and reprobate by challenging the very same order in Application Nos.4402 to 4404 of 2018, dated 21/3/2019.

(3.) Learned counsel appearing for the appellant, seeks permission of this Court, to withdraw the instant Original Side Appeal SR.Nos.74164, 74166 and 74162 of 2019 filed along with C.M.P.Nos.14824, 14825 and 14829 of 2019. He has also made an endorsement to that effect.