SOUTH INDIAN EDUCATION SOCIETY Vs. NIRMAL NARAYANA P
LAWS(SC)-2004-8-22
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
August 05,2004
SOUTH INDIAN EDUCATION SOCIETY
Appellant
VERSUS
NIRMAL NARAYANA
Respondents
JUDGEMENT
-
(1.) Taken on board.
(2.) Leave granted.
(3.) Mr C. M. Shroff, Advocate, takes notice for Respondents 1 and 2 in appeal arising out of SLP (C) No. 15699 of 2004 and for Respondent 1 in appeal arising out of SLP (C) No. 15700 of 2004. Other respondents shall be served.;
(2.) Leave granted.
(3.) Mr C. M. Shroff, Advocate, takes notice for Respondents 1 and 2 in appeal arising out of SLP (C) No. 15699 of 2004 and for Respondent 1 in appeal arising out of SLP (C) No. 15700 of 2004. Other respondents shall be served.;
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