MILAP ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has preferred this petition seeking to challenge the action of the respondent authority with the following prayers:

(2.) This Court (Coram: J.B.Pardiwala, J., as he then was) has issued notice dtd. 3/2/2022 for final disposal. Affidavit-in-reply on behalf of respondent No.3 is filed on the ground that he has preferred the appeal after a lapse of long time and particularly after the statutory time period was over. The challenge is to the appealable order. The appeal preferred by the petitioner seeking revocation of registration was also time barred and hence, the respondent authority was right in not acceding to the request.

(3.) We have heard Mr. Dev Patel, learned advocate appearing for the respondents and Ms.Pooja Ashar, learned Assistant Government Pleader for the respondent No.2 and 3.