Supreme Court of India
Cce , Ahmedabad vs Kiri Dyes & Chemicals Ltd on 29 April, 2013
Bench: Jagdish Singh Khehar, H.L. Dattu
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) ....................J. (JAGDISH SINGH KHEHAR) NEW DELHI;
APRIL 29, 2013