Rajasthan High Court - Jaipur
M/S National Engineering Indu Ltd vs Union Of India And Ors on 6 January, 2011
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR O R D E R D.B. Civil Writ Petition No.16794 of 2010 M/s. National Engineering Industries Limited VERSUS Union of India and Others Date of Order :::: 06.01.2011. Hon'ble Mr. Justice Dalip Singh Hon'ble Mr. Justice Mahesh Bhagwati Mr. Mahendra Singh, Counsel for the Petitioner **** By the Court :
We have heard the learned counsel for the petitioner.
Learned counsel for the petitioner after having argued the case on merits frankly submits that a direction may be given, in the facts and circumstances of the case, to the learned Tribunal that the appeal filed before it may be decided within a period of two months.
So far as the aforesaid submission of the learned counsel for the petitioner is concerned, we direct that in case the petitioner complies with the terms and conditions of the order dated 19.10.2010, the learned Appellate Authority would decide the appeal preferrably within a period of two months.
The writ petition and the stay application stands disposed of.
(Mahesh Bhagwati) J. (Dalip Singh) J. Ashok/