- (1.) Leave granted.
(2.) This is an appeal from an order dated 7th of December, 2005 passed by the High Court of Judicature at Allahabad in First Appeal from Order No. 2964 of 2005.
(3.) The following order was passed by the Division Bench of the High Court: Supplementary affidavit filed today may be taken on record. Heard Sri V.K. Birla, learned Counsel for the appellant. The appeal laches merit, therefore dismissed summarily. The statutory deposit made before this Court be remitted to the Tribunal within 3 weeks.;