UNION OF INDIA Vs. INTERNATIONAL TRADING COMPANY
LAWS(SC)-2003-5-34
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on May 07,2003

UNION OF INDIA Appellant
VERSUS
INTERNATIONAL TRADING COMPANY Respondents

JUDGEMENT

Arijit Pasayat, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) Challenge in these appeals is to the direction given to the Union of India by Division Bench of the Delhi High Court to dispose of applications for renewal filed by the respondents expeditiously, in the background of views expressed on the factual aspects.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.