IN THE SUPREME COURT OF INDIA              CIVIL APPELLATE JURISDICTION

 CIVIL APPEAL NO.3869 OF 2009    (Arising out of SLP(C)No.29681 of 2008)         

DELHI TRANSPORT CORPORATION LTD.                    .....APPELLANT(S)

VERSUS

SUBHASH CHAND & ANR.                            ....RESPONDENT(S)

  O  R  D  E  R

Leave granted. Having heard learned counsel for the appellant and after going through the materials on  

record including the application for condonation of delay in filing the appeal before the High Court,  

we are satisfied that sufficient cause has been shown by the appellant to condone the delay.  The  

impugned order is accordingly set aside and the delay in filing the appeal is condoned.  The appeal  

is restored to its original number.  The High Court is requested to dispose of the same on merits and  

in accordance with law.  The appeal is disposed of accordingly. There will be no order as to costs.

                .............................J.                            ( TARUN CHATTERJEE )

                .............................J.                            ( H.L.DATTU )

NEW DELHI; MAY 15, 2009.