MEENU PALIWAL Vs. INDIAN OIL CORPORATION
LAWS(SC)-2002-9-18
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
September 06,2002
MEENU PALIWAL
Appellant
VERSUS
INDIAN OIL CORPORATION LIMITED
Respondents
JUDGEMENT
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(1.)Heard learned counsel for the parties.
(2.)Leave is granted.
(3.)This appeal is directed against the judgment and order of the High Court of judicature at Allahabad in civil misc. writ petition no. 28028/2001, dated July 31, 2001.
(2.)Leave is granted.
(3.)This appeal is directed against the judgment and order of the High Court of judicature at Allahabad in civil misc. writ petition no. 28028/2001, dated July 31, 2001.
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