Page 1

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