HARYANA STATE COOPERATIVE LABOUR AND CONSTRUCTION FEDERATION LTD. Vs. UNIQUE COOPERATIVE LABOUR AND CONSTRUCTION COOPERATIVE SOCIETY LTD. & ANR.
LAWS(SC)-2017-4-113
SUPREME COURT OF INDIA
Decided on April 07,2017

Haryana State Cooperative Labour And Construction Federation Ltd. Appellant
VERSUS
Unique Cooperative Labour And Construction Cooperative Society Ltd. And Anr. Respondents

JUDGEMENT

Jagdish Singh Khehar, J. - (1.) Civil Appeal No.5332 of 2017 (Special Leave Petition (Civil)No.12338... CC No. 6737 of 2017) Delay of 61 days in filing SLP (C)12338.... CC no. 6737 of 2017 is condoned.
(2.) Leave granted.
(3.) The appellant - Haryana State Cooperative Labour and Construction Federation Ltd. (hereinafter referred to as, the Haryana Federation), was engaged in the execution of Government works. In turn, the Haryana Federation got the Government works, assigned to it, executed from different labour cooperative societies, by effecting individual contractual agreement(s), with the societies.;


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