VODAFONE MOBILE SERVICES LTD. Vs. LALIT K GUPTA
LAWS(SC)-2017-1-77
SUPREME COURT OF INDIA
Decided on
January 20,2017
Vodafone Mobile Services Ltd.
Appellant
VERSUS
Lalit K Gupta
Respondents
JUDGEMENT
KURIAN,J. -
(1.) Delay condoned.
(2.) Leave granted.
(3.) In the nature of the order we propose to pass, it is not necessary to issue notice to the respondent.;
(2.) Leave granted.
(3.) In the nature of the order we propose to pass, it is not necessary to issue notice to the respondent.;
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