CHIYODA CORPORATION Vs. NATIONAL FERTILIZER LIMITED
LAWS(SC)-1995-4-59
SUPREME COURT OF INDIA
Decided on April 28,1995

CHIYODA CORPORATION Appellant
VERSUS
National Fertilizer Limited Respondents

JUDGEMENT

- (1.) In spite of notice for final disposal, none appears for the respondents.
(2.) Leave granted.
(3.) The only question is whether dismissal of the appellant's application made under section 132 read with Section 151 Civil Procedure Code for modification of thedecree passed in the suit in the plaintiff-appellant's favour calls for any interference.;


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