UNION OF INDIA Vs. NCC LIMITED

LAWS(DLH)-2021-3-139

HIGH COURT OF DELHI

Decided on March 12,2021

UNION OF INDIA Appellant

VERSUS

Ncc Limited Respondents

JUDGEMENT

Vibhu Bakhru,J. - (1.) I.A. 3836/2021 & I.A. 3840/2021 1. For the reasons stated in the application, the delay in filing as well as re-filing is condoned.
(2.) The application is disposed of. I.A. 3837/2021 & I.A. 3838/2021
(3.) Allowed, subject to all just exceptions. O.M.P. (COMM) 112/2021 & I.A. 3839/2021 ;

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