M.KARPAGA VINAYAGAM,J. - (1.) THE Appellant/Applicant M/s. Shree Renuka Sugars Limited has filed the Appeal as against the order dated 24.3.2011 passed by the Karnataka State Commission.
(2.) THE Appeal was not filed within 45 days from the date of the order. It was filed only on 31.1.2012. The Registry issued defect notice on 2.2.2012 which was received by the learned Counsel for the Applicant on 8.2.2012.
(3.) AFTER curing the defects, the Applicant/Appellant refilled the Appeal papers. However, the same was not cured within time of 07 days as stipulated in the defect notice but the same was filed after curing the defects only on 21.3.2012. Thus, there is a long delay both in filing the Appeal as against the impugned order as well as in refilling the Appeal after curing defects. Therefore, he filed the applications for condonation of delay of 40 days in refilling the Appeal and the Application to condone the delay of 268 days in filing the Appeal. Both these applications came up before this Tribunal for hearing on 11.4.2012. However, the Learned Counsel for the Applicant was absent on that day. Therefore, this Tribunal posted the matter for dismissal for non prosecution and adjourned it to 13.4.2012. Today, i.e. 13th April, 2012 both the Applications came up for hearing.;