UNION OF INDIA Vs MAHINDRA & MAHINDRA LTD.
Bench: SUDHANSU JYOTI MUKHOPADHAYA,J. CHELAMESWAR
Case number: C.A. No.-006620-006620 / 2003
Diary number: 6489 / 2003
Advocates: B. KRISHNA PRASAD Vs
E. C. AGRAWALA
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ITEM NO.1A COURT NO.7 SECTION III
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL NO(s). 6620 OF 2003
UNION OF INDIA & ORS. Appellant (s)
VERSUS
MAHINDRA & MAHINDRA LTD. Respondent(s)
Date: 09/05/2014 This Appeal was called on for pronouncement of judgment today.
For Appellant(s) Mr. R.P. Bhatt, Sr. Adv. Mr. Arijit Prasad, Adv. Ms. Shalini Kumar, Adv. Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Gaurav Goel, Adv. for Mr. E.C. Agrawala,Adv.
Hon'ble Mr. Justice Sudhansu Jyoti Mukhopadhaya pronounced
the judgment of the Bench comprising His Lordship and Hon'ble Mr.
Justice J. Chelameswar.
The appeal is allowed in terms of the signed
reportable judgment.
[ Meenakshi ] [ Usha Sharma] Court Master Court Master [Signed reportable judgment is placed on the file]