K H R SAI SHARMA Vs. GOVERNMENT OF AP

LAWS(SC)-2000-12-111

SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)

Decided on December 07,2000

K.H.R.SAI SHARMA Appellant

VERSUS

GOVERNMENT OF A.P. AND OTHERS Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Respondent No. 3 is a Society registered under the Andhra Pradesh co-operative Societies Act, 1964 (herein after referred to as the Act).;

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