STATE OF ANDHRA PRADESH Vs. RATNASREE BOX MAKERS
LAWS(SC)-1996-3-184
SUPREME COURT OF INDIA
Decided on March 01,1996

STATE OF ANDHRA PRADESH Appellant
VERSUS
Ratnasree Box Makers Respondents

JUDGEMENT

- (1.) IN view of the fact that the proprietor of the Respondent -Company has since died, we do not think that we can interfere with the matter. However, the view expressed by the learned Judge of the High Court in the matter is clearly illegal and it is not a good law. The S.L.P. is accordingly disposed of.;


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