UNION OF INDIA Vs. TERAI TEA COMPANY LIMITED

JUDGEMENT

(1.) Defence Estate Officer, Siliguri Circle, and Union of India through the Secretary, Ministry of Defence (hereinafter referred to as the review applicants for the sake of convenience) have applied for review of the orders dated November 21, 2016 and December 6, 2016 passed in MAT No. 1147 of 2015.

(2.) Review applicants have filed an application being CAN 1 of 2018 for condonation of delay in filing the review application and CAN 3 of 2021 for leave to review the order dated November 21, 2016 and December 6, 2016. Since the pending applications along with the memorandum of review have been heard analogously over a number of days by us, we propose to dispose of the pending applications along with the memorandum of review by this judgement and order.

(3.) Learned advocate for the review applicants has submitted that, the review applicants were not impleaded as parties in the writ petition or in the appeal. Consequently, the review applicants were not aware of the orders passed either by the writ court or by the Appeal Court. The two orders of which review has been sought, adversely and prejudicially affect the right title and interest of the review applicants. He has contended that, the coordinate bench by an order dated February 24, 2021 condoned the delay in filing the review application. The review applicants have complied with the direction for depositing the costs as awarded by the order dated February 24, 2021.