P.B. SOCIETY JEWELLERS Vs. UNION OF INDIA

JUDGEMENT

(1.) AFTER hearing learned Counsel for the petitioner and Sri Bharat Ji Agarwal, senior advocate, assisted by Sri Shambhu Chopra, appearing for the Respondents Nos. 1, 2, 3 and 4, we dispose of this writ petition with the direction to the Respondent No. 2 to decide the petitioner's application under Section 245C which was moved on 26th Feb., 2002 on or before 31st March, 2008.

(2.) IF despite its best efforts, the Settlement Commission is unable to decide that application for any valid reason, it would not entitle the petitioner to move an application in contempt, but the petitioner's right to raise other challenge

(3.) THE writ petition is disposed of as above.