VENTURE GLOBAL ENGINEERING Vs. SATYAM COMPUTER SERVICES LTD
LAWS(SC)-2010-8-94
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on
August 11,2010
VENTURE GLOBAL ENGINEERING
Appellant
VERSUS
SATYAM COMPUTER SERVICES LTD
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) The judgment and order dated 19th February, 2010 of the Division Bench of the High Court of Andhra Pradesh in Civil Revision No.5712/2009 has been impugned in this appeal.
(3.) The material facts which are required to be considered to resolve the controversy in this appeal, are as follows.;
(2.) The judgment and order dated 19th February, 2010 of the Division Bench of the High Court of Andhra Pradesh in Civil Revision No.5712/2009 has been impugned in this appeal.
(3.) The material facts which are required to be considered to resolve the controversy in this appeal, are as follows.;
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