KUNJ ALUMINIUM PRIVATE LIMITED Vs. KONINKLIJKE PHILLIPS ELECTRONICS NV
LAWS(SC)-2011-4-59
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on
April 04,2011
KUNJ ALUMINIUM PRIVATE LIMITED
Appellant
VERSUS
KONINKLIJKE PHILLIPS ELECTRONICS NV
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) This appeal has been filed against the impugned judgment of the Delhi High Court dated 30.11.2009 passed in Letters Patent Appeal No.613 of 2009. Without going into the merits of the controversy we find that the impugned judgment of the Division Bench dated 30.11.2009 gives no reasons.;
(2.) Heard learned counsel for the parties.
(3.) This appeal has been filed against the impugned judgment of the Delhi High Court dated 30.11.2009 passed in Letters Patent Appeal No.613 of 2009. Without going into the merits of the controversy we find that the impugned judgment of the Division Bench dated 30.11.2009 gives no reasons.;
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