TAARIKA EXPORTS Vs. UNION OF INDIA
LAWS(SC)-2007-5-115
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on May 07,2007

TAARIKA EXPORTS Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a Division Bench of the Delhi High Court dismissing the Letters Patent Appeal filed against the order of a learned Single Judge.
(3.) Background facts in a nutshell are as follows:;


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