- (1.) Delay condoned in application for restoration of special leave petition qua respondent Nos. 1 and 3. For the reasons stated in the application, it is allowed and the special leave petition is restored qua respondent Nos. 1 and 3.
(2.) Leave granted.
(3.) The impugned order has been passed by the High Court assuming that the appeal before the High Court was a Second Appeal. This is patent from the judgment itself which mentions that the decision is rendered in Second Appeal No.339 of 2009.;