ELIZABATH LEELA GEORGE Vs. HMT INTERNATIONAL

LAWS(SC)-2007-1-47

SUPREME COURT OF INDIA

Decided on January 04,2007

ELIZABATH LEELA GEORGE Appellant

VERSUS

HMT INTERNATIONAL Respondents

- (1.) Delay condoned.
(2.) We have heard Counsel for the parties.
(3.) Special Leave granted.;