REGENT COMPUTRONICS PVT. LTD.

The Guj. State Financial Corpn. Appellant

V/S

M/S. Lotus Hotels Pvt. Limited Respondents

Referred Judgements :-

MOTILAL PADAMPAT SUGAR MILLS COMPANY LIMITED VS. STATE OF UTTAR PRADESH [FOLLOWED]
MOTILAL PADAMPAT SUGAR MILLS COMPANY LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [RELIED ON]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
JIT RAM SHIV KUMAR VS. STATE OF HARYANA [RELIED ON]
JIT RAM SHIV KUMAR VS. STATE OF HARYANA [RELIED ON]

JUDGEMENT

(1.) How a public sector corporation set up to give impetus to industrial development of the country, a promise of planned economy aimed at job expansion to liquidate the course of unemployment, and larger production helping price stabilisation acts in a manner contrary to its raison d'etre and becomes counter-productive is aptly illustrated by the facts of this case.

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GUJARAT STATE FINANCIAL CORPORATION Vs. LOTUS HOTELS PRIVATE LIMITED

Referred Judgements :-

JUDGEMENT

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