STATE OF ORISSA Vs. JAGANNATH INDUSTRIES
LAWS(SC)-1998-9-88
SUPREME COURT OF INDIA
Decided on September 24,1998

STATE OF ORISSA Appellant
VERSUS
Jagannath Industries Respondents

JUDGEMENT

- (1.) We have heard learned counsel. We are of the view that no interference in the facts and circumstances of the case is required. The question of law is left open for decision in an appropriate case. The appeals are dismissed, with no order as to costs.;


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