LAXMI SALES CORPORATION Vs. BOLANGIR TRADING COMPANY
LAWS(SC)-2005-2-22
SUPREME COURT OF INDIA (FROM: ORISSA)
Decided on February 22,2005

LAXMI SALES CORPORATION Appellant
VERSUS
BOLANGIR TRADING COMPANY Respondents

JUDGEMENT

Santosh Hegde, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) These two appeals arise out of the civil Writ Petition No. 3592 of 2003 filed before the High Court of Orissa at Cuttack. One appeal arises out of an order dated 22-8-2003 made by the High Court in the main writ petition (C) No. 3592/03). The connected appeal arises out of an order made on 22-12-2003 by the High Court in Review Petition No. 127 of 2003.;


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