K M MOHAMMAD HANEEFA Vs. STATE OF KERALA
LAWS(SC)-2002-1-73
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on January 15,2002

K.M MOHAMMED HANEEFA Appellant
VERSUS
STATE OF KERALA Respondents

JUDGEMENT

- (1.) Heard the learned counsel for the parties.
(2.) Leave is granted.
(3.) This appeal is directed against the judgment and order of the High Court of Kerala in LAA No. 852/99 passed on 31/01/2000.;


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