K. Kannan, J.@mdashThe issue of maintainability of appeal arises on the issue of limitation. An appeal filed against the order of Board for Industrial & Financial Reconstruction (BIFR) under the Sick Industrial Companies (Special Provisions), Act (SICA) was presented along with an application to condone the delay u/s 5 of the Limitation Act. The provision for an appeal under SICA is contained u/s 25 of the Act as follows:-
25. Appeal
(1) Any person aggrieved by an order of the Board made under this Act may, within forty-five days from the date on which a copy of the order is issued to him, prefer an appeal to the appellate authority.
Provided that the appellate authority may entertain any appeal after the said period of forty-five days but not after sixty days from the date aforesaid if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(2) On receipt of an appeal under sub-section (1), the appellate authority may, after giving an opportunity to the appellant to be heard, if he so desires, and after making such further inquiry as it deems fit, confirm, modify or set aside the order appealed against or remand the matter to the Board for fresh consideration."
The proviso makes it possible for the Appellate Authority to entertain an appeal after the period of 45 days, but not after 60 days from the date unless it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time. Where the statute itself provides for a particular period of limitation and also gives a scope for relaxation the period and stipulates beyond time, no further relaxation will be possible than what the Act itself lays down. This point came to be decided by the Hon''ble Supreme Court while dealing with the provisions of the Arbitration Act that contains a reference to setting aside of an award u/s 34. Section 43 of the Arbitration and Conciliation Act states specifically that the Limitation Act of 1963 is applicable. However, Section 34(3) which provides for a period of limitation of 3 months from the date of passing of the award for an application to be made for setting aside the award also provides that a further period of 30 days will be available if reasons are given for not filing the petition within 3 months'' period. Dealing with the situation whether Section 5 could be invoked by a party, who filed such an application beyond a period of 30 days after the initial period of 3 months had expired, the Hon''ble Supreme Court has held in
2. The learned counsel for the petitioners refers to a decision of the Hon''ble Supreme Court in Kailash v. Nanhku and Oothers, 2005(4) Supreme Court Cases 480, to say that Section 5 could be invoked even in such a situation. The applicability of Section 5 was considered in the context of an application filed under Order 8 Rule 1 CPC and the amendment that has been brought about by Act 22 of 2002 that provides for 90 days for filing a written statement and sets out also a further period of 30 days for giving an extension of time. In
The writ petition filed by the State is, for the above reasons, dismissed.