M/S FANSY HANDICRAFTS Vs. UNION OF INDIA AND OTHERS
LAWS(SC)-1994-7-117
SUPREME COURT OF INDIA
Decided on July 14,1994

M/S Fansy Handicrafts Appellant
VERSUS
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

- (1.) The contentions raised in these writ petitions are covered by the pronouncement of this Court in
(2.) For the reasons set out in and following the said pronouncement, these writ petitions are dismissed with costs.;


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