C.C.E., Ahmedabad Vs. M/s. Kiri Dyes & Chemicals Ltd.
[Civil Appeal No.......... of 2013 (D 7961/2013)]
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
