A A ENTERPRISES Vs. TEKTRONIX INDIA PVT LTD

JUDGEMENT

(1.) MS.Ujwala, the learned counsel for the petitioner submits that the delay of 4 days in filing this review petition is on account of the time taken to decide as to whether the review petition is to be filed of S.L.P is to be filed. She further submits that the paper were also sent to her counter-part in Delhi.

(2.) SRI Vamshi Krishna, the learned counsel for the respondent submits that the delay of 4 days in filing this review petition is not properly and cogently explained.

(3.) MS. Ujwala, the learned counsel for the petitioner submits that there have been multiple documents arising form voluminous transactions. To cull out the information and compute the amounts regarding the entitle/ liability of the parties herein, the petitioner took little more time. She submits that this aspect of the matte was not clearly brought out in the course of the arguments. She fairly submits that though there is no error on the face of the order, the lapse on the part of the counsel should not put the party to any prejudice or injustice.