LAWS(DLH)-2004-7-94

MANGALI ENTERPRISES LIMITED Vs. UNION OF INDIA

Decided On July 27, 2004
MANGALI ENTERPRISES LTD. Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Rule.

(2.) Learned counsel for the respondent accepts notice of rule.

(3.) With the consent of learned counsel for the parties, the petition is take up for final disposal.