EMPLOYEES STATE INSURANCE CORPORATION Vs. TEXMO INDUSTRIES

LAWS(SC)-2021-3-115

SUPREME COURT OF INDIA

Decided on March 08,2021

EMPLOYEES STATE INSURANCE CORPORATION Appellant

VERSUS

Texmo Industries Respondents

JUDGEMENT

INDIRA BANERJEE,J. - (1.) The Special Leave Petition is dismissed.
(2.) Pending application(s), if any, shall stand disposed of.
(3.) Reasons to follow.;

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