PRECISION ENGINEERS AND FABRICATORS Vs. DELHI JAL BOARD

JUDGEMENT

(1.) By way of the present application the applicant seeks condonation of delay in filing LA. No. 8588/2001. Heard.

(2.) In the facts and circumstances of the case and for the reasons stated in the application the same is allowed. The delay in filing the LA. No. 8588/2001 is condoned. LA. No. 8588/2001:

(3.) By way of this application the applicant/respondent seeks recalling the order dated 18th May, 2001.