Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2010
[arising out of Civil Appeal Diary No. 3445 of 2010]
M/S CHAVAN RISHI INTERNATIONAL LTD. ..... APPELLANT
VERSUS
HUDA ..... RESPONDENT
O R D E R
Applications seeking condonation of delay in
filing as well as re-filing of the appeal are allowed.
Heard the learned counsel for the appellant.
We see no reason to interfere with the order
impugned herein. The appeal is, therefore, dismissed.
......................J
[B. SUDERSHAN REDDY]
......................J
[SURINDER SINGH NIJJAR]
NEW DELHI
APRIL 12, 2010.