HINDUSTAN MOTORS LTD Vs. G P SRIVASTAVA

JUDGEMENT

(1.) The Miscellaneous Petition No. 143 of 2001 is filed by the respondent, G.P. Srivastava, aggrieved by the ex parte order passed by the National Commission in Miscellaneous Petition Nos. 295 and 296 of 2000 for condonation of delay and stay in First Appeal No. 290 of 2000 by the appellant, M/s. Hindustan Motors Ltd. The direction given on 25.1.2001 in the said interim order of the National Commission is as follows :

(2.) The respondent aggrieved by this ex parte interim order, approached. Hon'ble Supreme Court by way of Special Leave Petition Nos. 6343-6344 of 2001 on condonation of delay of 42 days and stay which were granted by the National Commission without notice to the respondent Hon'ble Supreme Court dismissed the said S.L.P. on 8th May, 2001 on the prayer for interim relief and the said order is as follows :

(3.) With the above background, we proceeded to hear the miscellaneous application No. 143 of 2001 on cause and explanation for the condonation of delay of 42 days in the application on notice to both the parties and also heard the First Appeal No. 290 of 2000.