SUSHEELA NAIK Vs. G K NAIK
LAWS(SC)-2000-2-165
SUPREME COURT OF INDIA
Decided on February 04,2000

SUSHEELA NAIK Appellant
VERSUS
G.K.NAIK Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) By consent of learned counsel for the appellants as well as learned counsel for the respondent-caveator these appeals are being disposed of finally.
(3.) The short question is when the learned single Judge of the High Court remanded the proceedings for fresh decision to the First Appellate Court, in review proceedings another learned single Judge could have almost sat in appeal.;


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