GOODRICH FAIRWELL EXPORTERS Vs. UNION OF INDIA

JUDGEMENT

(1.) At the hearing of these Notices of Motion, we had indicated to the parties that the Court would dispose of appeal itself for it involves a very short point.

(2.) This appeal was admitted by this Court on 22nd March, 2010 on the following two substantial questions of law :-

(3.) We are not concerned with the compliance of the terms and conditions on which the interim stay has been granted and, therefore, no separate orders are necessary on the Notices of Motion.