LAWS(SC)-1993-10-22

ASEA STAI AB Vs. INDIAN CHARGE CHROME LIMITED

Decided On October 15, 1993
ASEA STAL AB Appellant
V/S
INDIAN CHARGE CHROME LIMITED Respondents

JUDGEMENT

(1.) In view of the orders passed by us today in Civil Appeal arising out of special Leave Petition (Civil) No. 421 of 1992, no orders are called for on this petition.