DEEPAK PARSHAD Vs. AUTOMOBILE PRODUCTS OF INDIA
LAWS(SC)-1999-11-107
SUPREME COURT OF INDIA
Decided on November 18,1999

Deepak Parshad Appellant
VERSUS
Automobile Products Of India Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The only question that arises in these appeals is whether the High Court was right in holding that the appellate authority ought not to have condoned the delay in filing the appeal against the order of termination of the appellant.;


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