SHYAMA CHARAN AGARWALA AND SONS Vs. UNION OF INDIA
LAWS(SC)-1998-9-126
SUPREME COURT OF INDIA
Decided on September 07,1998

SHYAMA CHARAN AGARWALA AND SONS Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Special leave granted.
(2.) In view of the decision of this court in K. R. Ravindran vs. State of Kerala, the appeal is allowed and the impugned judgment and order of the High court is set aside. There will be, therefore, a decree also in respect of Claim No. 8 of the Award.;


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