STATE OF JHARKHAND Vs. VOLTAS LTD
LAWS(SC)-2007-5-47
SUPREME COURT OF INDIA (FROM: JHARKHAND)
Decided on May 09,2007

STATE OF JHARKHAND Appellant
VERSUS
VOLTAS LTD., EAST SINGHBHUM Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal by special leave has been filed against the impugned judgment & order 22.6.2006 of the Jharkhand High Court in Writ Petitions Nos. 482, 467, 493 and 466 of 2005.
(3.) Heard learned counsel for parties and perused the record.;


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