PARAS BUILDTECH (I) PVT LTD & ANR Vs. STATE OF PUNJAB & ORS
LAWS(SC)-2019-2-255
SUPREME COURT OF INDIA
Decided on
February 21,2019
Paras Buildtech (I) Pvt Ltd And Anr
Appellant
VERSUS
State Of Punjab And Ors
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) This appeal takes exception to the judgment and order dated 30.08.2017 passed by the High Court of Punjab and Haryana at Chandigarh in CRM - M No. 21472 of 2016.;
(2.) Heard learned counsel for the parties.
(3.) This appeal takes exception to the judgment and order dated 30.08.2017 passed by the High Court of Punjab and Haryana at Chandigarh in CRM - M No. 21472 of 2016.;
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