IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.8124 OF 2009 (@ Special Leave Petition (C) No.10567 of 2008)

ITI EMPLOYEES HOUSING COOPERATIVE SOCIETY LIMITED ....APPELLANT

VERSUS

STATE OF KARNATAKA & ORS. ....RESPONDENTS

O R D E R

Leave granted.

Having  heard  the  learned  counsel  for  the  

parties and after going through the averments made in the  

application for condonation of delay filed before the High  

Court and the impugned orders passed, we are of the view  

that sufficient cause was shown by the appellant for the  

condonation of delay in filing the appeal before the High  

Court.  Accordingly, the impunged order is set aside, said  

application for condonation of delay is allowed  and the  

writ appeal is restored to its original number subject to  

payment of cost of Rs.20,000/- to the respondents within a  

period of one month from this date.  However, in default of  

payment of aforesaid costs within the stipulated period, the  

application for condonation of delay shall stand rejected  

and the writ appeal shall also stand dismissed.

This appeal is disposed of with no order as  

to costs.

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

.........................J.         (SURINDER SINGH  

NIJJAR)  

NEW DELHI, DECEMBER 04, 2009.