LAWS(BOM)-2008-5-60

HARIYANA METALS COMPANY Vs. JEJANI UDYOG

Decided On May 05, 2008
HARIYANA METALS COMPANY Appellant
V/S
JEJANI UDYOG Respondents

JUDGEMENT

(1.) HEARD Shri Bhangde, learned counsel for the applicants and Mr. M.H. Kolte, learned counsel for the respondent.

(2.) RULE returnable forthwith.

(3.) BY consent of the parties heard forthwith.