JAI BHARAT TRADING COMPANY Vs. UNION OF INDIA
LAWS(SC)-2012-3-65
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on March 28,2012

JAI BHARAT TRADING COMPANY Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard the learned counsel for the parties.
(3.) These appeals emanate from the judgments and orders dated 9.3.2006 and 7.9.2007 in Writ Petition (Civil) No.858 of 1987 and Review Petition No.238 of 2006 passed by the High Court of Delhi at New Delhi.;


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