UNION OF INDIA Vs. BHALA BROTHERS

JUDGEMENT

(1.) Heard the learned Counsel for the parties on the limitation petition.

(2.) For the reasons stated therein, the delay in filing the appeal is condoned and the limitation petition stands disposed of.

(3.) Heard the learned Counsel for the parties on the merit of appeal and with their consent this appeal is being disposed of at the stage of hearing under Order XLI Rule 11 of the Code of Civil Procedure itself.