SMS INFRASTRUCTURE LIMITED Vs. STATE OF PUNJAB
LAWS(P&H)-2014-4-57
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 09,2014

Sms Infrastructure Limited Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Leave is granted to place on record rejoinder to the reply of respondent No.2 and the application is allowed. CWP-3159-2014
(2.) Rule D.B.
(3.) At the request of learned counsel for the parties, this petition is taken up for disposal.;


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