HARYANA STATE INDUSTRIAL DEVELOPMENT CORPORATION Vs. PRAN SUKH
LAWS(SC)-2010-8-121
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
August 17,2010
HARYANA STATE INDUSTRIAL DEVELOPMENT CORPORATION
Appellant
VERSUS
PRAN SUKH
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Permission to file SLP is granted in SLP (C) No. 8209/2008.
(3.) Leave granted in all the special leave petitions.;
(2.) Permission to file SLP is granted in SLP (C) No. 8209/2008.
(3.) Leave granted in all the special leave petitions.;
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