Kuldeep Ramesh Kshirsagar vs. Union Of INDIA Thr The Sec Ministry Of Finance, Dept. Of Revenue And Ors
Held
The Court condoned the 75-day delay in filing the Interim Application, finding sufficient reasons for the delay. Consequently, the order dismissing the Writ Petition for want of prosecution was recalled, and the Writ Petition was restored to file.
Facts
The applicant filed an Interim Application seeking to recall an order dismissing their Writ Petition for want of prosecution and to condone a 75-day delay in filing this application. The original Writ Petition was filed in 2025.
Key Issues
Whether the delay in filing the Interim Application should be condoned and if the Writ Petition, previously dismissed for want of prosecution, should be restored to file.
AI-generated summary — verify with the full judgment below
26-IA-6786-2026.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION INTERIM APPLICATION NO. 6786 OF 2026 IN WRIT PETITION NO. 11447 OF 2025 Kuldeep Ramesh Kshirsagar … Applicant Versus Union of India and Ors. ... Respondents __________________________ Mr. Sandeep Gupta for the Applicant. Mr. Jitendra B. Mishra a/w Mr. Ashutosh Misra for the Respondent No.
Ms. Shruti Vyas, Addl. G.P. a/w Ms. Nisha Mehra, AGP for Respondent – State and for proposed Respondent No.6. __________________________
CORAM : M. S. KARNIK AND
SANDESH D. PATIL, JJ.
DATED : 31 st AUGUST, 2026. P.C. :
Leave to amend to implead GST as a party Respondent No.
Amendment to be carried out forthwith.
The delay of 75 days in filing an Interim Application deserves to be condoned. For the reasons mentioned in the Application we are satisfied that the order passed by this Court dismissing the Petition for want of prosecution needs to be recalled. The Writ Petition is restored to file. Interim Application No. 6786 of 2026 stands disposed of. Purti Parab
The judgment continues below.
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