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Food Corporation Of India v. Ms. Veshno Rice Millers

Supreme Court Of India
Mar 3, 1989
Important Paras
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ORDER Sabyasachi Mukharji, J.

1. Special leave granted.

2. In view of the fact that the facts of this appeal are more or less identical to the Appeal arising out of S.L.P. (C) No. 3392 of 1985, this appeal is also dismissed. No order as to costs.