Login
  • Bookmark
  • PDF
  • Share
  • CaseIQ

Union of India v. M.D. Overseas Ltd.

Supreme Court Of India
Oct 30, 2017

“Heard the learned counsel for the petitioners and perused the relevant material.

Application for exemption from filing certified copy of the impugned order is allowed.

Delay condoned.

We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.”