OM PRAKASH SAXENA Vs. TAPESHWARI PRASAD

LAWS(SC)-1980-8-27

SUPREME COURT OF INDIA

Decided on August 06,1980

OM PRAKASH SAXENA Appellant

VERSUS

TAPESHWARI PRASAD Respondents

- (1.) Constitution of India, Art. 136. Appeal to Supreme Court- Time granted to tenant to vacate premises subject to certain conditions.;