Kaviraj Pandit Durga Dutt Sharma Vs Navaratna Pharmaceutical Laboratories

.... eria applied for reaching them, it would not be open to the appellant to challenge the correctness of that finding and, indeed, learned Counsel for the appellant did not attempt to do so. What he, however, submitted was that on a proper construction of the proviso to s. 6(3) of the Act marks which f ...

Supreme Court of India