DESIGNATED AUTHORITY Vs. SANDISK INTERNATIONAL LTD.

LAWS(SC)-2017-2-144

SUPREME COURT OF INDIA

Decided on February 16,2017

DESIGNATED AUTHORITY Appellant

VERSUS

Sandisk International Ltd. Respondents

JUDGEMENT

- (1.) Applications for intervention are allowed.
(2.) Leave granted.
(3.) We have heard the learned counsels for the parties at considerable length.;

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