REGIONAL PROVIDENT FUND COMMR Vs. MADATHUPATTI WEAVERS CO OP PRODUCTION
LAWS(SC)-2008-2-37
SUPREME COURT OF INDIA
Decided on
February 20,2008
REGIONAL PROVIDENT FUND COMMR
Appellant
VERSUS
MADATHUPATTI WEAVERS CO-OP. PRODUCTION AND SALES SOC. LTD
Respondents
JUDGEMENT
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(1.) Heard learned counsel for the parties.
(2.) We do not find any ground to interfere with the impugned order of the High Court.
(3.) The Civil Appeal is dismissed with no order as to costs.;
(2.) We do not find any ground to interfere with the impugned order of the High Court.
(3.) The Civil Appeal is dismissed with no order as to costs.;
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