LAWS(MPH)-1985-11-26

SHAW WALLACE GELATINES LIMITED Vs. UNION OF INDIA

Decided On November 02, 1985
SHAW WALLACE GELATINES LIMITED Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) PETITIONER by Shri V. S. Shroti.

(2.) RESPONDENTS by Shri A. P. Tare, standing counsel for Union of India.

(3.) THEY are heard.