UNION OF INDIA Vs. SANJEEV WOOLLEN MILLS
LAWS(SC)-1998-5-57
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on May 13,1998

UNION OF INDIA Appellant
VERSUS
SANJEEV WOOLLEN MILLS Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard both sides.;


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