VERMA CONSTRUCTION CORP Vs. UNION OF INDIA
LAWS(P&H)-1993-10-198
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 15,1993

VERMA CONSTRUCTION CORP Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) It is a review application seeking review of the order passed by me on March 23, 1993. The order which was passed on March 23, 1993, is no doubt on merits, but it is not disputed that it was passed during the period when there was strike. In the circumstances, the order dated March 23, 1993 is hereby recalled.;


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