STATE OF PUNJAB Vs. SUKHWINDER SINGH

JUDGEMENT

(1.) Crm No.29599 of 2013

(2.) Counsel for the appellant states that in view of the judgment of Full Bench of this Court rendered in M/s Tata Steel Ltd. Vs. M/s Atma Tube Products Ltd. & others, 2013 2 RCR(Civ) 1005, the present application for grant of special leave to appeal be treated as main appeal. Ordered accordingly. Registry is directed to number the appeal. With the consent of counsel for the appellant, the main appeal is taken on Board and disposed of today itself.