1. No case is made out so as to interfere with the impugned order passed by the Tribunal. The appeal is, accordingly, dismissed.
2. Pending application(s), if any, shall stands disposed of.
Supreme Court Of India
(Jul 15, 2019)
Copy Cite
Case Information
Saravana Global Holdings Limited And Another (S) v. Bafna Pharmaceuticals Ltd. And Others (S).
This is a paid feature.
Please subscribe to download the judgment.
Please subscribe to download the judgment.
Size
= Directly proportional to the number of citations
Color = Jurisdiction
U.S. Supreme Court
State Supreme Court
Court of Appeals
District Courts
Line Incoming
= Cited by Outgoing =
Cites
Use AI to get other relevant cases.
Comments