BHARAT HEAVY ELECTRICALS LIMITED Vs. BHATIA ENGINEERING COMPANY

JUDGEMENT

(1.) This is an application filed by the appellant seeking condonation of delay in filing the present appeal.

(2.) Dr Amit George, learned counsel appearing for the respondent, fairly states that in view of the orders passed by the Supreme Court in Suo Motu Writ Petition (Civil) No.3/2020: Re: Cognizance for Extension of Limitation, the limitation stands condoned and he is not opposing the present application.

(3.) In view of the above, the application is allowed.