KISHAN LAL Vs. SANTOSH SHARMA
LAWS(SC)-2000-10-39
SUPREME COURT OF INDIA
Decided on October 16,2000

KISHAN LAL Appellant
VERSUS
SANTOSH SHARMA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) So far as the petition against the order dismissing the revision by the high Court is concerned, on the facts of this case we do not find any merit in the same. It is accordingly dismissed.;


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