WEST BENGAL ESSENTIAL COMMODITIES SUPPLY CORPORATION Vs. SWADESH AGRO FARMING AND STORAGE PRIVATE LIMITED
LAWS(SC)-1999-9-158
SUPREME COURT OF INDIA (FROM: CALCUTTA)
Decided on
September 14,1999
WEST BENGAL ESSENTIAL COMMODITIES SUPPLY CORPORATION LIMITED
Appellant
VERSUS
SWADESH AGRO FARMING AND STORAGE PRIVATE LIMITED
Respondents
JUDGEMENT
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(1.) Leave is granted.
(2.) The short but a question of some significance which arises for consideration in this appeal, is whether the period of limitation, under Article 136 of the Limitation Act, 1963, will start from the date of the decree or from the date when the decree is actually drawn up and signed by the Judge.
(3.) The facts giving rise to the question may be noticed here.;
(2.) The short but a question of some significance which arises for consideration in this appeal, is whether the period of limitation, under Article 136 of the Limitation Act, 1963, will start from the date of the decree or from the date when the decree is actually drawn up and signed by the Judge.
(3.) The facts giving rise to the question may be noticed here.;
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