LAWS(KAR)-2022-6-1388

BEML LIMITED Vs. APPELLATE AUTHORITY UNDER PAYMENT

Decided On June 29, 2022
Beml Limited Appellant
V/S
Appellate Authority Under Payment Respondents

JUDGEMENT

(1.) Sri.Nataraja Ballal, learned counsel for petitioner has appeared in person.

(2.) We can refer to the facts quite briefly:

(3.) Learned counsel for petitioner has urged several contentions.