UTTAR PRADESH STATE ELECTRICITY BOARD Vs. SONE LAL
LAWS(SC)-2002-10-145
SUPREME COURT OF INDIA
Decided on
October 04,2002
UTTAR PRADESH STATE ELECTRICITY BOARD
Appellant
VERSUS
SONE LAL
Respondents
JUDGEMENT
-
(1.)Delay condoned.
(2.)Leave granted.
(3.)Learned counsel for Respondent 1, who is on caveat, accepts notice. Learned counsel submits that the matter may be disposed of at this stage. We dispense with service on formal Respondents 2 and 3.
(2.)Leave granted.
(3.)Learned counsel for Respondent 1, who is on caveat, accepts notice. Learned counsel submits that the matter may be disposed of at this stage. We dispense with service on formal Respondents 2 and 3.
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