- (1.) Heard learned counsel for the parties.
(2.) Delay condoned. Substitution allowed.
(3.) Considering the order passed today in the batch of cases filed by Arawali Power Company Pvt. Ltd. Versus Joginder Singh Tokash & Ors. (C.A.No.8757/2016) and several other appellants, where we have partly allowed the appeals filed by the Arawali Power Company Pvt. Ltd. and the appeals filed by the owners have been dismissed, this appeal by the owners is also dismissed. Pending application, if any, stands disposed of.;