A S MOHAMMED RAFI Vs. STATE OF TAMIL NADU
LAWS(SC)-2010-12-10
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
December 06,2010
A. S. MOHAMMED RAFI
Appellant
VERSUS
State Of Tamil Nadu And Ors
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) This appeal has been file against the impugned judgment and order of the High Court of Madras dated 29.4.2008 passed in Writ Petition No.716 of 2007.;
(2.) Heard learned counsel for the parties.
(3.) This appeal has been file against the impugned judgment and order of the High Court of Madras dated 29.4.2008 passed in Writ Petition No.716 of 2007.;
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