ARTI SPINNING MILLS ETC Vs. STATE OF HARYANA
LAWS(SC)-2016-2-102
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on February 26,2016

Arti Spinning Mills Etc Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned senior counsel appearing on behalf of the appellants as well as learned Advocate General for the State of Haryana.
(3.) The appellants are aggrieved by the rejection of the review application filed before the High Court on the ground of delay of 706 days in filing the review application. There is a delay of 1705 days before this Court.;


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