CONTINENTAL CARBON INDIA LTD Vs. UNION OF INDIA & ORS
LAWS(SC)-2017-8-198
SUPREME COURT OF INDIA
Decided on August 24,2017

CONTINENTAL CARBON INDIA LTD Appellant
VERSUS
Union of India And Ors Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard the matter finally at this stage.
(3.) Only those facts which are material for the purpose of deciding this appeal are taken note of as because of the events which have taken place during the pendency of the proceedings before the High Court as well as this Court, the issue involved today is in a very narrow campus.;


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