UNION OF INDIA Vs. MKU PVT LTD

JUDGEMENT

(1.) I.A.No.4116/2019

(2.) Notice in this application was issued on 19.03.2019. A reply to the application has been filed. Even though objections are taken to condonation of delay, Mr. Abhinav Vasisht, learned senior counsel for the respondent says that since the period of delay is not much and because the court wishes to proceed on the merits of the matter, he has no objection if the court were to condone the delay.

(3.) Accordingly, delay in re-filing the petition is condoned.