GUPTA STEEL INDUSTRIES Vs. JOLLY STEEL INDUSTRIES PRIVATE LIMITED
LAWS(SC)-1996-9-192
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
September 23,1996
GUPTA STEEL INDUSTRIES
Appellant
VERSUS
JOLLY STEEL INDUSTRIES PRIVATE LIMITED
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) These appeals by special leave arise from the order of the Division Bench of the High court of Bombay made on 18/7/1996 in Civil Applications Nos. 3588-89 of 1991 in FAs Nos. 1 and 2 of 1990.;
(2.) We have heard learned counsel on both sides.
(3.) These appeals by special leave arise from the order of the Division Bench of the High court of Bombay made on 18/7/1996 in Civil Applications Nos. 3588-89 of 1991 in FAs Nos. 1 and 2 of 1990.;
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