DHRANGADHRA CHEMICAL WORKS LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Paresh M. Dave, the learned advocate for the petitioners and Mr. Y.N. Ravani, the learned additional standing counsel for the respondents.

(2.) RULE . Mr. Ravani waives service of rule and the petition is taken up for hearing and final disposal today with the consent of learned Counsel for the respective parties.

(3.) IT is an admitted fact that the petitioners did file the appeal as directed by this Court, but the application for condonation of delay did not accompany the appeal. In the circumstances, Commissioner (Appeals) dismissed the appeal by his order dated 13 -5 -2005 treating the appeal as not being maintainable in the circumstances. It is this order which is under challenge.