HARPARTAP STEELS LIMITED Vs. IFCI LTD

JUDGEMENT

(1.) HEARD Counsel.

(2.) The learned Presiding Officer of the DRT has observed that he will not decide the admissibility of the documents into evidence at this stage, but he will do so at the time of the final decision. The learned Counsel for the appellant contends that if this point is to be decided at the time of final decision, it will be too late for the appellants to put forward their case regarding admissibility and relevancy.

(3.) COPY of this order be given to the appellants, be served upon the respondents, and also be forwarded to the DRT concerned.