UNION OF INDIA Vs. RAM KISHAN
LAWS(SC)-2000-4-70
SUPREME COURT OF INDIA
Decided on
April 03,2000
UNION OF INDIA
Appellant
VERSUS
RAM KISHAN
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Leave granted.
(3.) A limited notice was issued on 12th May,1999 to the respondent as under: "Notice to issue on the application for condonation of delay. Notice to issue on the special leave petition also to show cause why the special leave petition should not be disposed of in the light of the judgment of this Court in Civil Appeal No, 4405 of 1997. There will be stay of execution of that part of the decree by where the High Court enhanced the market value. " ;
(2.) Leave granted.
(3.) A limited notice was issued on 12th May,1999 to the respondent as under:
Copyright © Regent Computronics Pvt.Ltd.