- (1.) I.A. No. 2432 of 2013 Heard learned counsel for the parties on application for condonation of delay being I.A. No. 2432 of 2013. There is delay of 24 days in filing the L.P.A.
(2.) In view of the reasons stated in the application, the delay in filing the L.P.A. is condoned and I.A. No. 2432 of 2013 is allowed. L.P.A. No. 132 of 2013
(3.) Heard learned counsel for the parties on merits. Learned counsel for the appellant submitted that the petitioner/ respondent, before entering into the contract, voluntarily agreed to the condition which the petitioner sought to challenge in the writ petition and in earlier round, the petitioner's writ petition was dismissed by the learned Single Judge vide order dated 26.06.2012. However, after remand order passed by the Division Bench (by us) dated 11th September, 2012 in L.P.A. No. 282 of 2012, the learned Single Judge allowed the writ petitionvide judgment dated 27.02.2013.;