25 January 2008
Supreme Court
Download

BIHAR STATE CREDIT &INVES.CORP.LTD. Vs M/S PRAKASH ROLLER FLOUR MILLS LTD.

Case number: C.A. No.-000749-000749 / 2008
Diary number: 18121 / 2007
Advocates: Vs GAURAV AGRAWAL


1

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

CASE NO.: Appeal (civil)  749 of 2008

PETITIONER: Bihar State Credit & Investment Corporation Ltd. & Ors.

RESPONDENT: Prakash Roller Flour Mills Ltd.

DATE OF JUDGMENT: 25/01/2008

BENCH: S.H. KAPADIA & B. SUDERSHAN REDDY

JUDGMENT: JUDGMENT

O R D E R (Arising out of S.L.P.(C) No.14670/2007)         Leave granted.         The Appeal stands allowed in terms of the additional affidavit filed on  behalf of the respondent-M/s. Prakash Roller Flour Mills Ltd.  One more  point needs to be clarified.  Undertaking has been given by the respondent  herein through its Director Shri Raman Prakash Saraogi.  The affidavit is  taken on record.  Undertaking is accepted.          Appeal is disposed of in terms of the said undertaking.