LAWS(NCD)-2013-11-59

JODHPUR VIDYUT VITRAN NIGAM LTD. Vs. MUKHRAM

Decided On November 21, 2013
JODHPUR VIDYUT VITRAN NIGAM LTD. Appellant
V/S
MUKHRAM Respondents

JUDGEMENT

(1.) Learned Counsel for petitioner states on instruction states that petitioner wants to pursue with the present petition.

(2.) Heard.

(3.) Along with present revision petition an application seeking condonation of delay has been filed. In the entire application, no period of delay has been mentioned.