SECRETARY, DEPARTMENT OF ATOMIC ENERGY Vs. M.K.BAWANE
LAWS(SC)-2013-8-24
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on August 07,2013

Secretary, Department Of Atomic Energy Appellant
VERSUS
M.K.Bawane Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Though served and sufficient opportunities granted, none has appeared for the respondent-employee and therefore, the appeal is taken up for hearing.;


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