D.J. EXIM (INDIA) PVT. LTD. Vs. SBI, MUMBAI
LAWS(SC)-2014-7-73
SUPREME COURT OF INDIA
Decided on
July 14,2014
D.J. Exim (India) Pvt. Ltd.
Appellant
VERSUS
Sbi, Mumbai
Respondents
JUDGEMENT
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(1.)We find no merit in this Special Leave Petitionand the same is dismissed. However, we leave itopen to the petitioners to work out their remedy inaccordance with law.
TP(C) No. 691 of 2014
(2.)Issue notice returnable in four weeks.
TP(C) No. 691 of 2014
(2.)Issue notice returnable in four weeks.
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