STATE OF PUNJAB Vs. NATIONAL ORGANIC CHEMICAL INDUSTRIES LIMITED
LAWS(SC)-1996-10-200
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
October 25,1996
STATE OF PUNJAB
Appellant
VERSUS
NATIONAL ORGANIC CHEMICAL INDUSTRIES LIMITED
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) We have beard learned counsel for the parties.
(3.) This appeal by special leave arises against the order of the High court of Punjab and Haryana at Chandigarh made on 13/3/1992 in Criminal Miscellaneous No. 6835-M (A) of 1991.;
(2.) We have beard learned counsel for the parties.
(3.) This appeal by special leave arises against the order of the High court of Punjab and Haryana at Chandigarh made on 13/3/1992 in Criminal Miscellaneous No. 6835-M (A) of 1991.;
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