STATE OF WEST BENGAL Vs. STERLING STOCK BROKERS PRIVATE LIMITED

LAWS(SC)-2001-9-109

SUPREME COURT OF INDIA (FROM: CALCUTTA)

Decided on September 18,2001

STATE OF WEST BENGAL Appellant

VERSUS

STERLING STOCK BROKERS PRIVATE LIMITED Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard the learned counsel for the parties.;