About 1.00 results (0.01 seconds)
In Re: Sidhpur Mills Co. Ltd. Vs
Decision:
26-06-1961
.... sanction of the Court would be a sanction to what would be a scheme of confiscation. The object of this section is not confiscation. It is not that one person should be a victim, and that the rest of the body should feast upon his rights. Its object is to enable compromises to be made which ate for ...
Gujarat High Court
Page 1 of 0 - Total Count: 1
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
