KRISHNA KUMAR VARIAR Vs. SHARE SHOPPE
LAWS(SC)-2010-5-6
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on May 03,2010

KRISHNA KUMAR VARIAR Appellant
VERSUS
SHARE SHOPPC Respondents

JUDGEMENT

- (1.) Heard learned Counsel for the parties.
(2.) Leave granted.
(3.) This appeal has been filed against the impugned judgment and order dated 14.05.2009 of the High Court of Delhi whereby the petition filed under Section 482 Cr.P.C. by the petitioner herein has been dismissed.;


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