RAM BAHADUR THAKUR LTD Vs. MANISH MOHAN SHARMA
LAWS(SC)-2008-1-149
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on
January 22,2008
RAM BAHADUR THAKUR LTD.
Appellant
VERSUS
MANISH MOHAN SHARMA
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Heard learned counsel for the parties at length.
(3.) These appeals emanate from the judgment of the High Court of Judicature at Patna dated 5.10.2007 passed in Company Appeal No. 9 of 2007.;
(2.) Heard learned counsel for the parties at length.
(3.) These appeals emanate from the judgment of the High Court of Judicature at Patna dated 5.10.2007 passed in Company Appeal No. 9 of 2007.;
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