SYCAMORE GROWMORE PRIVATE LIMITED Vs. LOURENCO FERNANDES

JUDGEMENT

(1.) Heard Mr. V.A.Lawande, learned counsel for the Petitioners in all these petitions. Mr. S.D.Lotlikar learned Senior Advocate appears along with Ms. S. Kenny for the contesting Respondents in all these petitions.

(2.) The learned counsel for the parties agree that these three petitions can be disposed of by a common judgment and order.

(3.) In Writ Petition No.510 of 2013, the challenge is to the order dtd. 25/7/2012 by which the Administrative Tribunal (Tribunal) has condoned the delay of 4 years and 194 days in filing an appeal to question the conversion sanad dtd. 2/6/2006 issued in favour of the Petitioners.