STATE OF PUNJAB Vs. SANKESHWAR HOSIERY INDUSTRY
LAWS(SC)-2008-3-188
SUPREME COURT OF INDIA
Decided on March 07,2008

STATE OF PUNJAB Appellant
VERSUS
SANKESHWAR HOSIERY INDUSTRY Respondents

JUDGEMENT

- (1.) LEAVE granted.
(2.) IN view of our decision in the case of State of Punjab and others etc. etc. v. M/s. Perfect Synthetics etc. etc. Civil appeal No. 1072 of 2008, the civil appeal is dismissed with no order as to costs.;


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