DHYAN INVESTMENTS AND TRADING COMPANY LIMITED Vs. CENTRAL BUREAU OF INVESTIGATION
LAWS(SC)-2001-7-45
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
July 31,2001
DHYAN INVESTMENTS AND TRADING COMPANY LIMITED
Appellant
VERSUS
CENTRAL BUREAU OF INVESTIGATION
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Heard parties.
(3.) These Appeals are against Orders dated 16th April, 2001 and 19th April, 2001 passed by the Bombay High Court.;
(2.) Heard parties.
(3.) These Appeals are against Orders dated 16th April, 2001 and 19th April, 2001 passed by the Bombay High Court.;
Copyright © Regent Computronics Pvt.Ltd.