DAMODAR VALLEY CORPORATION & ORS. Vs. CENTRAL INFORMATION COMMISSION & ORS.
LAWS(CAL)-2012-2-230
HIGH COURT OF CALCUTTA
Decided on February 02,2012

Damodar Valley Corporation And Ors. Appellant
VERSUS
Central Information Commission And Ors. Respondents

JUDGEMENT

PINAKI CHANDRA GHOSE,J. - (1.) This is an application filed under Section 5 of the Limitation Act for condonation of delay in filing the appeal.
(2.) Despite service, none appears on behalf of the respondents to oppose the prayer of the appellants/petitioners for condonation of delay in filing the appeal.
(3.) We have heard learned Counsel for the appellants/petitioners.;


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