UNION OF INDIA Vs. MANRAJ ENTERPRISES

JUDGEMENT

(1.) CM APPL. 13248/2021

(2.) Mr. Phoolka, at the outset, points out that the delay is not of 360 days as stated in the application considering the fact that the order was passed on 04.03.2020, whereafter the lockdown was imposed due to the pandemic, and the running of limitation was suspended by the orders of the Supreme Court.

(3.) Be that as it may, since we have heard Mr. Phoolka on the merits of the appeal, and we do not find merit in the present appeal, we are not inclined to deal with the issue as to what is the quantum of delay, and what is the justification therefor.