PUNJAB STATE CO-OPERATIVE MILK PRODUCERS FEDERATION LTD Vs. KRISTAM ENGINEERS (P) LTD
LAWS(SC)-2019-2-269
SUPREME COURT OF INDIA
Decided on
February 25,2019
PUNJAB STATE CO-OPERATIVE MILK PRODUCERS FEDERATION LTD
Appellant
VERSUS
Kristam Engineers (P) Ltd
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) This appeal takes exception to the judgment and order dated 10th November, 2017 passed by the High Court of Punjab and Haryana at Chandigarh in C.R. No.3111 of 2013.;
(2.) Heard learned counsel for the parties.
(3.) This appeal takes exception to the judgment and order dated 10th November, 2017 passed by the High Court of Punjab and Haryana at Chandigarh in C.R. No.3111 of 2013.;
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