SAHARA INDIA Vs. M C AGGARWAL HUF
LAWS(SC)-2007-2-46
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on February 21,2007

SAHARA INDIA Appellant
VERSUS
M.C.AGGARWAL HUF Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Delhi High Court dismissing the First Appeal No. 681/2003 and upholding the order passed by learned Additional District Judge in Suit No.54 of 2001.
(3.) Detailed reference to the factual aspects would be unnecessary except noting the vital aspects.;


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