As per the case facts appeals challenged a High Court judgment that denied accepting written statements because the filing period had expired The reason for the appeal to the Supreme ... Court was to argue that the Supreme Court's own orders which extended limitation periods due to the pandemic should apply to allow the filing of the written statements The question arose whether the High Court was correct in denying the applicants' request to accept their written statements due to the lapse of the statutory filing period and if the Supreme Court's orders on extending limitation periods were applicable Finally the Supreme Court allowed the appeals ruling that its own orders on the extension of limitation even if issued after the High Court's decision benefited the applicants The Supreme Court concluded that the applications to file written statements and extend time were timely thus overturning the High Court's judgment