M/S. SURYACHAKRA POWER CORPORATION LIMITED vs. ELECTRICITY DEPARTMENT, REP. BY ITS SUPERINTENDING ENGINEER, PORT BLAIR .

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5958 OF 2015 M/S. SURYACHAKRA POWER CORPORATION LIMITED … APPELLANT(S) VERSUS ELECTRICITY DEPARTMENT, REP. BY ITS SUPERINTENDING ENGINEER, PORT BLAIR AND OTHERS …RESPONDENT(S) J U D G M E N T JUDGMENT KURIAN, J. 1. This appeal is filed under Section 125 of the Electricity Act, 2003. Interlocutory Application No. 1 of 2015 is for condonation of 161 days’ delay in filing the appeal. The main ground in the application is that the delay occurred on account of the time taken by the appellant in prosecuting a review petition before the Appellate Tribunal for 1 Page 1 Electricity. 2. It is seen from the application for condonation of delay that the original order of the Appellate Tribunal was passed on 28.11.2014. A

days. We are informed that the Appellate Tribunal had condoned the delay and entertained the review petition. 3. Be that as it may, on 07.05.2015, the review petition was dismissed as withdrawn. According to the appellant and as stated in the application for condonation of delay before this Court, the review petition was withdrawn with a view to filing the present appeal before this Court. After the dismissal of the review petition on 07.05.2015, the present appeal is filed before this Court on 07.07.2015. It is stated in the application that the delay occurred on account of the summer JUDGMENT vacations, and thus, there is a total delay of 161 days. 4. Section 125 of the Electricity Act, 2003 provides for appeals to the Supreme Court of India. The provision reads as follows: “ 125. Appeal to Supreme Court. -Any person ag- grieved by any decision or order of the Appellate Tri- bunal, may, file an appeal to the Supreme Court within sixty days from the date of communication of 2 Page 2 the decision or order of the Appellate Tribunal, to him, on any one or more of the grounds specified in section 100 of the Code of Civil Procedure, 1908 (5 of 1908):

5. The appeal under Section 125 of the Electricity Act, 2003 in Supreme Court has to be filed within 60 days from the date of communication of the decision or order of the Appellate Tribunal. However, the Supreme Court, if it is satisfied that the appellant was prevented by sufcient cause from filing an appeal within the said period of 60 days, may allow it to be filed within a further period not exceeding 60 days. Thus, the maximum period within which an appeal can be filed under Section 125 is 120 days which includes the JUDGMENT discretion granted to the Supreme Court to condone the delay limited to 60 days. The Supreme Court cannot condone the delay beyond 60 days by invoking Section 5 of the Limitation Act, 1963 and ignoring the special limitation prescribed under the Electricity Act, 2003. This Court, in Chhattisgarh State Electricity Board v. Central 3 Page 3 1 Electricity Regulatory Commission and others , at paragraph-32, has settled this issue:

6. Learned Senior Counsel at this juncture prays that the application may be considered in terms of the principles under Section 14 of the Limitation Act, 1963. Section 14 of the Limitation Act, 1963 reads as JUDGMENT follows: “14. Exclusion of time of proceeding bona fide in court without jurisdiction.— (1) In computing the pe- 1 (2010) 5 SCC 23 4 Page 4

JUDGMENT (a) in excluding the time during which a former civil proceeding was pending, the day on which that proceeding was instituted and the day on which it ended shall both be counted; (b) a plaintiff or an applicant resisting an ap- peal shall be deemed to be prosecuting a pro- ceeding; (c) misjoinder of parties or of causes of action shall be deemed to be a cause of a like nature with defect of jurisdiction.” 5 Page 5 7. That the principles under Section 14 of the Limitation Act, 1963 can be applied even when Section 5 of the Act is not applicable, is no

under Section 14 of the Limitation Act, 1963 are that the party should be prosecuting another civil proceedings with due diligence and that the prosecution should be in good faith. It is not enough that one part is satisfied. Both due diligence and good faith must be established. 9. In the case before us, after obtaining the certified copy of the order on 17.12.2014, the review petition was filed only on 25.02.2015, delayed by 37 days. Even after withdrawal of the review petition on JUDGMENT 07.05.2015, the appeal was filed before this Court only on 07.07.2015. This Court closed for summer vacations in the year 2015 only on 16.05.2015 and reopened on 01.07.2015. Thus, there were few days left, before the closing of the Court for summer vacations, for the appellant to file the appeal after withdrawal of the review petition. The appeal was filed only after a few days of the reopening of the Court on 2 (2015) 7 SCC 58 6 Page 6 01.07.2015. Therefore, the appellant is not entitled even to the benefit of the principles under Section 4 of the Limitation Act, 1963 for exclusion of the period when court is closed. Merely because the

the period, in the facts of the present case, it cannot be said that there was due diligence. Under Section 2(h) of the Limitation Act, 1963, nothing shall be deemed to be done in good faith which is not done with due care and attention. The facts as narrated above would also show lack of good faith on the part of the appellant in conducting its case. Thus, the appellant having not prosecuted his case with due diligence and good faith is not entitled for the application of the principles under Section 14 of the Limitation Act, 1963. 10. By order dated 03.08.2015, it is seen that this Court had JUDGMENT condoned the delay without noticing the bar under Section 125 of the Electricity Act, 2003 for condoning delay beyond 60 days after expiry of the limitation period. Therefore, the order dated 03.08.2015 condoning the delay of 161 days in filing the appeal is recalled. Since, the Supreme Court cannot condone the delay beyond 60 days under Section 125 of the Electricity Act, 2003, and in the facts of the present 7 Page 7 case, since the principles of Section 14 of the Limitation Act, 1963 are not attracted, Interlocutory Application No.1 of 2015 for condonation of delay is dismissed. Consequently, the appeal is also dismissed on the ground of delay.

.........................................J. (KURIAN JOSEPH) .......………………………………J. (ROHINTON FALI NARIMAN) New Delhi; September 22, 2016. JUDGMENT 8 Page 8