STATE OF UTTAR PRADESH Vs. NAND KUMAR AGARWAL

LAWS(SC)-2000-1-89

SUPREME COURT OF INDIA

Decided on January 31,2000

STATE OF UTTAR PRADESH Appellant

VERSUS

NAND KUMAR AGGARWAL Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned counsel for the parties finally in this appeal by their consent.;