SERIOUS FRAUD INVESTIGATION OFFICE (SFIO),MINISTRY OF CORPORATE AFFAIRS Vs. BONANZA BIOTECH LTD , INDORE AND 10 ORS

JUDGEMENT

(1.) Heard on IA Nos. 11538/08 and 11539/08 which are applications for condonation of delay under Section 5 of Limitation Act.

(2.) Learned counsel for appellant submits that delay was on account of following the administrative procedure therefore, the same deserves to be condoned.

(3.) Learned counsel for respondents has raised an objection that delay of more than 120 days cannot be condoned and appeal has been preferred with a delay of about 131 days.