MUNICIPAL CORPORATION RAJASTHAN Vs. SANJEEV SACHDEVA

LAWS(SC)-2013-1-41

SUPREME COURT OF INDIA (FROM: RAJASTHAN)

Decided on January 08,2013

Municipal Corporation Rajasthan Appellant

VERSUS

SANJEEV SACHDEVA Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard learned counsel on either side.;