DELHI STATE INDUSTRIAL & INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED Vs. HARI PRAKASH BANSAL AND ORS.

JUDGEMENT

(1.) C.M. No.21202/2014 (delay in filing).

(2.) THIS appeal is filed seeking to impugn the judgment dated 04.08.2014 passed by the learned Single Judge in W.P.(C) 1251/2010.

(3.) RESPONDENT No. 1 submitted an application on 24.12.1996 for allotment of an industrial plot of approximately 400 sq. meters to respondent No. 2. Vide letter dated 16.12.1998, respondent No. 2 requested respondent No. 1 to show documentary evidence to prove the existence of the industrial unit prior to 19.04.96. On 15.02.2001, respondent No. 1 submitted a photocopy of the MCD License renewed up to 31.03.1996 as well as the electricity bills.