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Shiv Cotex Vs Tirgun Auto Plast P. Ltd. and Others
Decision:
Dismissed
30-08-2011
.... the High Court is rendered patently illegal, if a second appeal is heard and judgment and decree appealed against is reversed without formulating a substantial question of law. The second appellate jurisdiction of the High Court u/s 100 is not akin to the appellate jurisdiction u/s 96 of the Code; ...
Supreme Court of India
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