HARYANA STATE INDUSTRIAL DEVELOPMENTR CORPORATION Vs. PRAN SUKH
LAWS(SC)-2011-1-143
SUPREME COURT OF INDIA
Decided on
January 13,2011
Haryana State Industrial Developmentr 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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