The Tata Iran Steel Co.Ltd. vs Union Of India
2018 Latest Caselaw 2290 ALL

Citation : 2018 Latest Caselaw 2290 ALL
Judgement Date : 31 August, 2018

Allahabad High Court

The Tata Iran Steel Co.Ltd. vs Union Of India on 31 August, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- FIRST APPEAL FROM ORDER No. - 12 of 1992
 

 
Appellant :- The Tata Iran Steel Co.Ltd.
 
Respondent :- Union Of India
 
Counsel for Appellant :- Sri N.K.Seth
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Sri N.K. Seth, learned Senior Counsel appearing on behalf of appellant asssisted by Sri Sachin Garg states that though several letters were written to the appellant, no instructions have come forth for a long time.

Hence, the appeal is dismissed for want of instructions.

However, if within 12 weeks from today, the appellant still wants to pursue the matter, they can ask for revival of this appeal.

The amendment be carried out during the course of the day.

Order of cost passed in the morning having not been transcribed is hereby recalled on the oral request of the learned counsel for appellant.

Order Date :- 31.8.2018

Mukesh