KRISHNA TEXPORT INDUS LTD. Vs. DCM LTD.

JUDGEMENT

(1.) Co. Appl. No. 1933/2012 (Exemption) in Co. Pet. 11/1999.

(2.) EXEMPTION allowed subject to all just exceptions.

(3.) AN oral submission has been made that on the date when the impugned order has been passed, counsel for the petitioner was not available for the reason that her nephew was hospitalized. This does not find mention in the aforenoted two applications.