DUNCANS INDUSTRIES LIMITED Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) Having heard the learned counsel for the parties and looking to the reasons recorded by the High Court in the impugned order as to the question of service of notice on the appellant-company, we are satisfied that this is not a fit case for our interference under Article 136 of the Constitution of India, particularly, in view of the observations made by the High Court in the impugned order to the following effect :-

(2.) Hence, the appeal is dismissed. No costs. We make it clear that all other contentions are left open to be urged by the either side on merits before the appropriate authority.