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Bharat Petroleum Corporation Limited Vs Vedula Eswarudu And Others
Decision:
Dismissed
18-03-2025
.... stated in Section 4 of the Act whereby and whereunder, inter alia, all assets, rights, powers, authorities and privileges and all property, movable and immovable vested in the Central Government. By reason of sub-section (1) of Section 5 of the Act where any property was held in India by Burmah ...
Andhra Pradesh High Court - Amaravati
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