STATE OF BIHAR Vs. USHA MARTIN INDUSTRIES LIMITED
LAWS(SC)-1987-2-139
SUPREME COURT OF INDIA
Decided on February 25,1987

State of Bihar and Another Appellant
VERSUS
USHA MARTIN INDUSTRIES LIMITED Respondents

JUDGEMENT

- (1.) The question raised in this appeal stands concluded by the law laid down by this court in Pournami Oil Mills v. State of Kerala where the ratio laid down in M/s Motilal Padampat Sugar Mills Co. Ltd. v. State of U. P. was affirmed. This is not disputed by learned counsel for the appellant. In the circumstances the appeal is dismissed but without any order as to costs.;


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