SATNAM AGRO INDUSTRIES Vs. STATE OF PUNJAB

LAWS(SC)-2008-10-76

SUPREME COURT OF INDIA

Decided on October 14,2008

SATNAM AGRO INDUSTRIES Appellant

VERSUS

STATE OF PUNJAB Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard learned counsel for the parties.;