CROSS COUNTRY HOTELS LTD Vs. TOURISM FINANCE CORPORATION OF INDIA LTD

JUDGEMENT

(1.) THIS is an application for condonation of delay in filing Appeal No. 209/2001 in which Orders dated 25.5.2001 and 12.10.2001 passed by the Debts Recovery Tribunal-I, Delhi in O.A. No. 26/2000 have been challenged. Since this appeal was filed on 7.11.2001, this application for condonation of delay in filing appeal against order dated 25.5.2001 has been moved. The ground, inter alia, taken in this application is that after order dated 25.5.2001 was passed, an application for review of that order was made and the same was disposed of only on 12.10.2001. Hence the prayer is that the delay in filing appeal against order dated 25.5.2001 may be condoned.

(2.) Reply to this application has been filed. Heard learned Counsels for the parties.

(3.) THE application stands disposed of.