KEC INTERNATIONAL LIMITED Vs. B R BALAKRISHNAN

JUDGEMENT

(1.) RULE . The respondents waive service. By consent, rule made returnable forthwith.

(2.) IN a large number of matters, this Court finds orders being passed perfunctorily by the Department only with the idea of effecting recovery before 31st March, though such orders could have been passed earlier in detail and after recording proper reasonS.This is one of those caseS.

(3.) FOR the sake of clarity, the impugned order is quoted hereinbelow :