ANDHRA PRADESH HEAVY MACHINERY Vs. INDUSTRY FACILITATION COUNCIL

JUDGEMENT

(1.) THE substantial questions of law formulated and to be answered in Plaintiffs second appeal are as under : -

(2.) SANS unnecessary details, the facts which are essential to be stated for the purpose of disposal of the present second appeal are as under.

(3.) DR . N.K. Shukla, learned Senior counsel appearing for the appellant/plaintiff would submit that the both the court below have committed a palpable error "of jurisdiction in dismissing the suit to be barred by law and placed reliance upon decision of the Supreme Court in case of M/s. Eiment Conductors and Cables Ltd . Vs . haryana State Electricity Board and another AIR 2002 SC 2421.