M D U P STATE AGRO INDUSTRIAL CORPN LTD Vs. MAHENDRA KUMAR MISHRA
LAWS(SC)-2007-10-115
SUPREME COURT OF INDIA
Decided on
October 12,2007
M.D.UP STATE AGRO INDUSTRIAL CORPN.LTD.
Appellant
VERSUS
MAHENDRA KUMAR MISHRA
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal is directed against the judgment and order dated 19th of January, 2006, of a learned Judge of the Allahabad High Court in WP No. 7150 (S/S) of 2000 and WP No. 7 (S/S) of 2001.;
(2.) Leave granted.
(3.) This appeal is directed against the judgment and order dated 19th of January, 2006, of a learned Judge of the Allahabad High Court in WP No. 7150 (S/S) of 2000 and WP No. 7 (S/S) of 2001.;
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