RANBIR SINGH Vs. SATBIRO DEVI
LAWS(SC)-2000-1-48
SUPREME COURT OF INDIA
Decided on January 21,2000

RANBIR SINGH Appellant
VERSUS
SATBIRO DEVI Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The notice on the special leave petition stated that the matter might be disposed of at this stage by modifying the order of stay granted by the High Court so that it operates only for the period of term of the Sarpanch.
(3.) Service is complete but the first respondent does not appear.;


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