- (1.) HEARD Shri Amit Dube, learned Counsel for the Appellant and Shri Akhtar Ali for the Respondents.
(2.) ALL these appeals raise similar questions and have been heard together. There is a delay in filing the special appeals. No counter affidavit has been filed to the Delay Condonation Application, although time was granted. Grounds taken in the affidavits is that after the certified copy of the judgment and order dated 27/2/2006, was obtained, the same was sent to the Law Officer, Legal Department of the Jal Nigam. The matter was placed before the Managing Director of the Jal Nigam, who after obtaining legal opinion of the counsel obtained necessary permission and thereafter the special appeal was prepared and filed. Sufficient cause has been shown for condonation of delay.
(3.) DELAY is condoned. Applications are allowed.;