BIHAR HILL AREA LIFT IRRIGATION CORPORATION Vs. JHARKHAND HILL AREA LIFT IRRIGATION CORPORATION & ORS.

JUDGEMENT

(1.) IN these Review petitions, the High Court received copies of the orders dated 8.10.2012 and 6.8.2012 by Fax on 12.10.2012. Upon receipt of the above orders, the matter was placed before the Registrar General of the High Court, who directed to submit a report, upon which, the clerk of the office submitted the report in Contempt Petition No. 513 of 2011 which is dated 29.10.2012 as from 16.10.2012, there was 'Dusshera' holidays and before that, there were Second Saturday, Sunday and then Half Day Working only. From the above orders, it appears that the Hon'ble Supreme Court passed the order on 14.11.2011 staying the contempt proceeding and that order dated 14.11.2011 was clarified by the order dated 6.8.2012. In the order dated 6.8.2012, the Hon'ble Supreme Court has directed the High Court to take up the Review petitions within two weeks from the date of receipt of the copy of the order dated 6.8.2012 and pass appropriate order as expeditiously as practicable. The Hon'ble Supreme Court has further directed that the High Court to take up the Review application filed by the State of Bihar, therefore, these Review petitions have been listed suo moto by the Court as none of the parties moved any application for listing the Review petitions in the Court which were lying in defects and the defects were not removed before the Registry as it is taken note of in the order of the Registrar General dated 14.8.2012.

(2.) BE that as it may, immediately, upon the receipt of the copy of the order by Fax dated 12.10.2012, these Review petitions have been listed in the Court.

(3.) HOWEVER , so far as the application for condonation of delay is concerned, learned counsel for the respondent has no objection if the delay in filing the Review petitions is condoned. Therefore, looking to the reasons given in the application for condoning the delay, the delay in filing of Review petitions is condoned, and accordingly, the I.A. No. 2497 of 2012 and I.A. No. 2496 of 2012 stand disposed of. List these Review petitions for admission on 05th November, 2012 at the top of the List. It is made clear that on that day, no further adjournment will be granted in view of the directions of the Hon'ble Supreme Court to decide the Review petitions expeditiously.