ITEM NO.1A COURT NO.7 SECTION III
SUPREME COURT OF INDIA
RECORD OF PROCEEDINGS
Union of India & Ors. Vs. Mahindra & Mahindra Ltd.
[Civil Appeal No(S). 6620 of 2003]
Date: 09/05/2014
This Appeal was called on for pronouncement of judgment today.
For Appellant(s)
Mr. R.P. Bhatt, Sr. Adv.
Mr. Arijit Prasad, Adv.
Ms. Shalini Kumar, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
Mr. Gaurav Goel, Adv.
for Mr. E.C. Agrawala,Adv.
Hon'ble Mr. Justice Sudhansu Jyoti Mukhopadhaya pronounced the judgment of the Bench comprising His Lordship and Hon'ble Mr. Justice J. Chelameswar.
The appeal is allowed in terms of the signed reportable judgment.
Meenakshi
Usha Sharma
Court Master
Court Master
Signed reportable judgment is placed on the file
Download the LatestLaws.com Mobile App
