UOI Vs. BHARAT EXPLOSIVES LTD

JUDGEMENT

(1.) CM 270/2006 (delay) Heard counsel for the parties. We are satisfied that there is sufficient cause for the delay. The delay in filing the appeal is condoned. Accordingly, the application is allowed. LPA 22-23/2006 This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 2.9.2005.

(2.) Heard counsel for the parties and perused the records.

(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.