KEDIA AGGLOMERATED MARBLES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) The Appeal preferred by the petitioners herein was dismissed on the ground of delay of 57 days. It is this order, which is the subject matter of the present petition.

(3.) It is contended on behalf of the petitioners that they had shown sufficient cause for condonation of delay. It is further submitted that the very issue has been answered in their favour. We don not propose to go into that aspect at this stage.