LAWS(DLH)-2006-1-203

EXIM CONCEPT Vs. UOI

Decided On January 18, 2006
EXIM CONCEPT Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 19.1.2005.

(2.) We have heard the counsel for the parties and perused the record.

(3.) The facts in detail have been set out in the judgment of the learned Single Judge and hence we are not repeating the same, except where necessary.