ESSCO FABS PVT LTD Vs. STATE OF HARYANA
LAWS(SC)-2008-11-90
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
November 07,2008
ESSCO FABS PVT. LTD.,PANIPAT TEACHERS (RECOGNISED SCHOOLS)HOUSING CO-OPEATIVE SOCIETY LTD.
Appellant
VERSUS
STATE OF HARYANA
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Both these appeals are filed by the appellants being aggrieved and dissatisfied with the judgment and order dated April 02, 2004, passed by the High Court of Punjab & Haryana in Civil Writ Petition Nos. 1853 of 2003 and 2077 of 2002.
(3.) To appreciate the controversy raised in the present appeals, relevant facts in nutshell may be noted.;
(2.) Both these appeals are filed by the appellants being aggrieved and dissatisfied with the judgment and order dated April 02, 2004, passed by the High Court of Punjab & Haryana in Civil Writ Petition Nos. 1853 of 2003 and 2077 of 2002.
(3.) To appreciate the controversy raised in the present appeals, relevant facts in nutshell may be noted.;
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