STEEL AUTHORITY OF INDIA LIMITED Vs. RANCHI MUNICIPAL CORPN
LAWS(SC)-2000-4-134
SUPREME COURT OF INDIA
Decided on April 13,2000

STEEL AUTHORITY OF INDIA LIMITED Appellant
VERSUS
RANCHI MUNICIPAL CORPN Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The appellant has challenged the Order passed by the High Court D/- 13th January, 1999 whereby the review application was dismissed holding that the Order passed by the High Court, which sought to be reviewed, merged with the order passed by this Court on 3rd November, 1997 and hence the review was not maintainable.;


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