IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.         OF 2010 [arising out of Civil Appeal Diary No. 3445 of 2010]

M/S CHAVAN RISHI INTERNATIONAL LTD. ..... APPELLANT

VERSUS

HUDA ..... RESPONDENT

O R D E R

Applications  seeking  condonation  of  delay  in  

filing as well as re-filing of the appeal are allowed.

Heard the learned counsel for the appellant.

We see no reason to interfere with the order  

impugned herein.  The appeal is, therefore, dismissed.

......................J  [B. SUDERSHAN REDDY]

......................J        [SURINDER SINGH NIJJAR]

NEW DELHI APRIL 12, 2010.