GYAN ENTERPRISES (TRADE DIVISION) Vs. COAL INDIA LTD.
LAWS(JHAR)-2013-6-104
HIGH COURT OF JHARKHAND
Decided on
June 12,2013
Gyan Enterprises (Trade Division)
Appellant
VERSUS
COAL INDIA LTD.
Respondents
JUDGEMENT
-
(1.) BY Court. -Heard learned counsel for the parties.
(2.) ADMIT .No notice is required to be issued as respondents have put appearance.
(3.) HEARD learned counsel for the parties for interim relief.;
(2.) ADMIT .
(3.) HEARD learned counsel for the parties for interim relief.;
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