JET AIRWAYS (INDIA) LTD Vs. DHANUKA LABORATORIES LTD

JUDGEMENT

(1.) C.M. No.36390/2016 (exemption)

(2.) For the reasons stated in the application, delay of 22 days in refiling the appeal is condoned.

(3.) I must begin this judgment with the statement that notable corporations such as M/s Jet Airways, and which is the appellant in this second appeal, must not only be responsible litigants but in fact must ensure that there is no frivolous litigation especially when as a carrier of goods, the goods are lost by the appellant through its agent carrier to whom the goods were handed over.