Supreme Court of India
Madhu Milan Syntex Pvt. Limited And ... vs Union Of India And Others on 3 May, 1988
Equivalent citations: 1988(1)SCALE984, AIRONLINE 1988 SC 269
ORDER
In view of our Judgment delivered today in Civil Appeal No. 1110 of 1986 entitled Union of India and Ors. v. Madhu Milan syntex Pvt. Limited and Anr., this Special Leave must be dismissed as we have upheld the judgment and order dated November, 24, 1984 passed by the Division Bench of the Madhya Pradesh High Court which is challenged to a certain extent in this Special Leave Petition. The Special Leave Petition is, therefore, dismissed with no order as to costs.