ABHISHEK KUMAR Vs. THE HINDUSTAN PETROLEUM CORPN. LTD. AND ORS.
LAWS(SC)-2016-3-113
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on
March 29,2016
ABHISHEK KUMAR
Appellant
VERSUS
The Hindustan Petroleum Corpn. Ltd. And Ors.
Respondents
JUDGEMENT
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(1.) Heard learned senior counsel for the parties.
(2.) Leave granted.
(3.) The correctness of the common judgment and order dated 6.4.2011 passed in LPA No.672 of 2010 and LPA No. 634 of 2010 by the Division Bench of the High Court of Judicature at Patna is under challenge in these civil appeals by the appellant.;
(2.) Leave granted.
(3.) The correctness of the common judgment and order dated 6.4.2011 passed in LPA No.672 of 2010 and LPA No. 634 of 2010 by the Division Bench of the High Court of Judicature at Patna is under challenge in these civil appeals by the appellant.;
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