http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

PETITIONER: BOMBAY TYRES INTERNATIONAL LTD.

       Vs.

RESPONDENT: UNION OF INDIA AND OTHERS

DATE OF JUDGMENT:       24/02/1997

BENCH: SUJATA V. MANOHAR, K.T. THOMAS

ACT:

HEADNOTE:

JUDGMENT:               (with S.L.P. (C) No. 6236/1979)                       J U D G M E N T Thomas.J.      In view of Judgment in Civil Appeal No. 640 of 1979 the Transferred Case  as also  the Special  Leave  Petition  are disposed of in terms thereof.