Login
  • Bookmark
  • PDF
  • Share
  • CaseIQ

Asea Stal Ab v. Indian Charge Chrome Limited

Supreme Court Of India
Oct 15, 1993
Important Paras
Please sign up to view Important Paras.

Yogeshwar Dayal, J.

(1) IN view of the orders passed by us today in Civil Appeal arising out of Special Leave Petition (Civil) No. 421 of 1992, no orders are called for on this petition.

______________