REGIONAL MEDICAL RESEARCH CENTRE, TRIBALS Vs. GOKARAN
LAWS(SC)-2003-4-134
SUPREME COURT OF INDIA
Decided on April 25,2003

Regional Medical Research Centre, Tribals Appellant
VERSUS
GOKARAN Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) The appeals arising out of Special Leave Petitions Nos. 11137-38 of 2001 are filed against the order of 5.3.2001 and the other two appeals arising out of Special Leave Petitions Nos. 1697 and 1699 of 2002 are against the order dated 1.12.1998.;


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