UNION OF INDIA Vs. RAJ INDUSTRIES
LAWS(SC)-1999-11-27
SUPREME COURT OF INDIA
Decided on November 19,1999
UNION OF INDIA
Appellant
VERSUS
RAJ INDUSTRIES
Respondents
JUDGEMENT
- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned counsel for the parties finally in this appeal.;
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