V. P. SHETH Vs. STATE OF M. P.

LAWS(SC)-2003-2-142

SUPREME COURT OF INDIA

Decided on February 14,2003

V. P. Sheth Appellant

VERSUS

STATE OF M. P. Respondents

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