RAMDARSHAN ROLLING MILLS Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an application by the original petitioner in M.P. No. 1371/89 for extension of time granted to CEGAT for deciding the appeal by order dated 28 -1 -1992 passed in M.P. No. 1371/89.

(2.) WE have heard Shri J.W. Mahajan, learned counsel for the applicant and Shri E.G. Neema, the learned standing counsel for Union of India who appears on advance copy being supplied to him. A perusal of the order dated 28 -1 -1992 passed in M.P. No. 1371 /89 shows that the time limit of three months was granted to CEGAT for disposal of the appeal and it was directed that till the appeal is disposed of the order shall be continued. The complaint is that within the period of three months and in the extended period granted in another M.C.C., the matter has not been disposed of. We fail to understand how the petitioner is prejudice if the stay order is continued till the disposal of the petition. The time stipulated in M.P. No. 1371/89 and extended in another M.C.C. was only an expectation of this Court that the matter will be disposed of during this period. But if it is not disposed of within that period it does not mean that the stay shall come to an end or that the matter cannot now be decided beyond the period stipulated. No further orders are really necessary in this case. The case is disposed of.