ADHUNIK MEGHALAYA STEELS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application for condonation of delay for a period of 30 (thirty) days.

(2.) Seen the reasons as set out in the condonation application, the same is accepted and the delay is condoned. The Registry is directed to register and diarize the main appeal.

(3.) Accordingly, the instant Misc. application stands disposed of.