PIPRI CHINCHWAD NEW TOWN DEVELOPMENT AUTHORITY Vs. DIWAKAR GOPAL KHARE

LAWS(SC)-2003-2-143

SUPREME COURT OF INDIA

Decided on February 07,2003

Pipri Chinchwad New Town Development Authority Appellant

VERSUS

Diwakar Gopal Khare Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard parties.
(3.) This appeal is against an order dated 15.1.2001 by which the revision filed by the appellant has been dismissed.;

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