STATE OF UTTAR PRADESH Vs. C O D CHHEOKI EMPLOYEES COOPERATIVE SOCIETY LIMITED

LAWS(SC)-1997-1-145

SUPREME COURT OF INDIA (FROM: ALLAHABAD)

Decided on January 17,1997

STATE OF UTTAR PRADESH Appellant

VERSUS

C.O.D.CHHEOKI EMPLOYEES' COOPERATIVE SOCIETY LIMITED Respondents

- (1.) Impleadment and Intervention allowed.
(2.) Leave granted
(3.) We have heard learned counsel for the parties.;