UNION OF INDIA Vs. EXCELLENCY SERVICES

JUDGEMENT

(1.) Heard Ms. Asha Desai, learned Senior Standing Counsel for the applicants and Mr. Vinoj Daniel, learned Counsel for the petitioner/non-applicant.

(2.) Learned Senior Standing Counsel Ms. Asha Desai, submits that for want of supporting documents delay caused in concluding pre-consultation process.

(3.) On the other hand, learned Counsel for the petitioner/non -applicant submitted that he has submitted documents on 5/11/2021 as per letter dtd. 2/11/2021 of the Department.