STATE BANK OF INDIA Vs. NATHULAL SONI

JUDGEMENT

(1.) .This is a petition filed under Article 227 of the Constitution of India.

(2.) BEFORE the learned Counsel for the Petitioner could commence his argument on merit, a preliminary objections was raised by learned Counsel Shri J.P. Agrawal for the Respondent No. 1 that the award in the present case was passed by the Tribunal on 29th September, 1999, which is filed on record as Annexure P - 4. On that basis, it is submitted that as the petition has been preferred in the year 2005, therefore, it suffers with undue delay and laches and accordingly the petition deserves to be dismissed.

(3.) THE petition against the award Annexure P - 4 was admitted for final hearing by an order dated 15.12.2005. Once the petition has been admitted, the question with regard to delay in filling the petition loses its importance and the petition has to be heard on merit.