AGRO TECH FOODS LTD. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants have filed the present application seeking dispensing with the requirement of filing certified copy of the order dtd. 19/4/2017.

(2.) It has been stated by the learned counsel for the appellants that the original/certified copy of the order dtd. 19/4/2017 has been filed by them before Appellate Tribunal and getting a fresh certified copy of the said order is likely to take considerable time.

(3.) In view of the submissions so made and in view of the fact that a duly attested and notarized copy of the order dtd. 19/4/2017 has been filed, the requirement of filing certified copy of the order dtd. 19/4/2017 is done away.