Bombay Tyres International Ltd. Vs. Union of India & Ors [1997] INSC 224 (24 February 1997)

SUJATA V. MANOHAR, K.T. THOMAS

ACT:

HEAD NOTE:

(with S.L.P. (C) No. 6236/1979)

Thomas.J.

In view of Judgment in Civil Appeal No. 640 of 1979 the Transferred Case as also the Special Leave Petition are disposed of in terms thereof.

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