K N RAGHAVAN Vs. HABEEB MOAHMMED
LAWS(SC)-2001-1-35
SUPREME COURT OF INDIA
Decided on January 16,2001

KANWAR SINGH Appellant
VERSUS
NANBAI Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The present appeals are directed against the order passed in revision by the High Court dismissing the revision petitions filed by the appellant. In order to appreciate the controversy we are herewith giving certain essential facts.;


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