State Of Chhattisgarh vs S.K. Sarawagi & Co Ltd. & Ors.
2013 Latest Caselaw 1555 Del

Citation : 2013 Latest Caselaw 1555 Del
Judgement Date : 5 April, 2013

Delhi High Court

State Of Chhattisgarh vs S.K. Sarawagi & Co Ltd. & Ors. on 5 April, 2013

Author: S.Ravindra Bhat

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
%                               RESERVED ON: 28.05.2012
                                PRONOUNCED ON: 05.04.2013
+                       LPA 181/2011

STATE OF CHHATTISGARH                          ..... Appellant
                  Through: Mr. Atul Jha with Mr. Sandeep Jha
                  and Mr. Mehernaz Mehta, Advocates.

              versus
S.K. SARAWAGI & CO LTD. & ORS.                  ..... Respondents

Through: Mr. Sandeep Sethi, Sr. Advocate with Mr. Rishi Agrawal, Mr. Akshay Ringe, Ms. Malvika Lal and Mr. Nikhil Rohatgi, Advocate for Resp-1.

Mr. Rakesh Tiku, Sr. Advocate with Ms. Sapna Chauhan and Ms. Anjana Gosain, Advocates for UOI.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE S.P. GARG

MR. JUSTICE S.RAVINDRA BHAT For detailed order, please see judgment of even date passed in LPA 592/2010 titled Pushp Steels & Mining Pvt. Ltd. v. S.K. Sarawagi & Co. Ltd. & Ors.

                                           S. RAVINDRA BHAT
                                               (JUDGE)


                                                 S.P. GARG
APRIL 5, 2013                                    (JUDGE)

LPA 181/2011                                                   Page 1

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