ATMA STOOLS LTD Vs. UNION OF INDIA UOI
LAWS(ALL)-1992-11-11
HIGH COURT OF ALLAHABAD
Decided on November 27,1992

ATMA STOOLS LTD. Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

A.P.Misra, J. - (1.) Rejoinder affidavit has been filed today.
(2.) Heard learned counsel for the petitioner and also the learned standing counsel.
(3.) In view of the exchange of affidavits in accordance with the Rules of the Court, the present writ petition is being disposed of finally at the state of admission.;


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