STATE OF KERALA Vs. PAILY MANI
LAWS(SC)-2000-5-64
SUPREME COURT OF INDIA
Decided on May 05,2000

STATE OF KERALA Appellant
VERSUS
PAILY MANI Respondents

JUDGEMENT

- (1.) Seen the Office Report of 3rd May, 2000. Respondent nos. 2 to 5 are also represented by their Counsel Mr. C. N. Sree Kumar.
(2.) I. A. Nos. 6-10 - Applications for substitution of deceased respondent no. 1 (Paily Mani) are allowed.
(3.) Leave granted.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.