BHARAT RATNA INDIRA GANDHI COLLEGE OF ENGINEERING Vs. STATE OF MAHARASHTRA

LAWS(SC)-2011-3-85

SUPREME COURT OF INDIA (FROM: BOMBAY)

Decided on March 28,2011

BHARAT RATNA INDIRA GANDHI COLLEGE OF ENGINEERING Appellant

VERSUS

STATE OF MAHARASHTRA Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard learned counsel for the parties.;