CHAIRMAN AND MANAGING DIRECTOR SIPCOT MADRAS Vs. CONTROMIX PRIVATE LIMITED
LAWS(SC)-1995-5-57
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
May 12,1995
CHAIRMAN AND MANAGING DIRECTOR,SIPCOT,MADRAS
Appellant
VERSUS
CONTROMIX PRIVATE LIMITED BY ITS DIRECTOR (FINANCE) SEETHARAMAN,MADRAS
Respondents
JUDGEMENT
S.C. Agrawal, J. -
(1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) This appeal is directed against the Judgment of the Madras High Court dated February 23, 1994 in Writ Appeal No. 97 of 1994 arising out of Writ Petition No. 18048 of 1993 filed by Contromix Private Limited, respondent No. 1 herein.;
(2.) We have heard learned counsel for the parties.
(3.) This appeal is directed against the Judgment of the Madras High Court dated February 23, 1994 in Writ Appeal No. 97 of 1994 arising out of Writ Petition No. 18048 of 1993 filed by Contromix Private Limited, respondent No. 1 herein.;
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