Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2013 (D 7961/2013)
C.C.E., AHMEDABAD APPELLANT
VERSUS
M/S.KIRI DYES & CHEMICALS LTD. RESPONDENT
O R D E R
1. We have heard Shri H.P.Raval, learned Additional
Solicitor General of India, appearing for the appellant.
2. After hearing the learned A.S.G., we are of the
opinion that this appeal deserves to be dismissed only on the
ground of delay.
3. Accordingly, the Civil Appeal is dismissed on the
ground of delay.
....................J.
(H.L. DATTU)
JUDGMENT
....................J.
(JAGDISH SINGH KHEHAR)
NEW DELHI;
APRIL 29, 2013
Page 1