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Judgment
Ravi Malimath, J
Aggrieved by the order of the learned Single Judge dated 31.07.2017 passed in Writ Petition (M/S) No.1690 of 2007, whereby the learned Single Judge has dismissed the writ petition, the writ petitioner has preferred the instant special appeal. There is a delay of 1096 days in filing this special appeal. However, we heard the learned counsels on merit.
The calculation in question is arrived at in terms of Pages 47, 48 and 49 of the writ petition. We have examined the same. The calculation arrived at is absolutely correct. We do not find any error in the said calculation. Therefore, we do not find any error committed by the learned Single Judge in dismissing the writ petition.
However, Shri Sandeep Tandon, learned counsel for respondent nos. 1 to 4, submits that the entire amount, as ordered, has since been paid to the concerned respondents on 27.06.2013 amounting to Rs. 5,63,544/-. Therefore, learned counsel submits that ever since that date, no further amounts are due from the appellant.
Hence, on the aforesaid ground also, we do not find any reason to interfere in the well-considered order passed by the Tribunal as well as by the learned Single Judge.
Hence, the special appeal, being devoid of merit, is dismissed. Consequently, Delay Condonation Application (CLMA No. 6761 of 2020) is also rejected.