DISTRICT MANAGER I M L DEPOT A P BEVERAGES CORPORATION A P Vs. K NAGARAJU
LAWS(SC)-2000-3-44
SUPREME COURT OF INDIA
Decided on March 31,2000

DISTRICT MANAGER,I.M.L.DEPOT,A.P.BEVERAGES CORPORATION,ANDHRA PRADESH Appellant
VERSUS
K.NAGARAJU Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned Counsel for the parties finally in this appeal.
(3.) The short question on which notice was issued was to the effect that the respondent shall show cause why the delay in filing the writ appeal should not be condoned by excluding the time taken in filing the review proceedings before the learned Single Judge.;


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