JAI BALAJI INDUSTRIES LTD Vs. PEC LTD
LAWS(SC)-2009-10-49
SUPREME COURT OF INDIA (FROM: CALCUTTA)
Decided on October 27,2009

JAI BALAJI INDUSTRIES LTD Appellant
VERSUS
PEC LTD Respondents

JUDGEMENT

- (1.) Permission is granted to file the special leave petitions.
(2.) Leave granted.
(3.) We have heard learned Counsel for the parties at the very initial stage for issuance of notice since the Respondent No. 1 was duly represented on caveat.;


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