BUSINESS LINK Vs. A S ADVERTISING COMPANY
LAWS(SC)-2003-4-24
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on April 01,2003

BUSINESS LINK Appellant
VERSUS
A.S.ADVERTISING COMPANY Respondents

JUDGEMENT

- (1.) Heard the learned counsel for the parties.
(2.) Leave is granted.
(3.) The order of the High Court of Judicature at Allahabad passed in Civil Miscellaneous Writ Petition No. 970 of 2000, dated December 01, 2000 is brought under challenge in this appeal.;


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