UNION OF INDIA Vs. KITPLY INDUSTRIES
LAWS(SC)-1996-1-53
SUPREME COURT OF INDIA (FROM: GAUHATI)
Decided on
January 10,1996
UNION OF INDIA
Appellant
VERSUS
KITPLY INDUSTRIES
Respondents
JUDGEMENT
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(1.) Special leave granted.
(2.) The printing of the appeal paper book is dispensed with.
(3.) The appeal will be heard on Special Leave Petition paper books.;
(2.) The printing of the appeal paper book is dispensed with.
(3.) The appeal will be heard on Special Leave Petition paper books.;
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