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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]