R SUBRAMANIAM Vs. MURUGAPPA GOUNDER
LAWS(SC)-2014-1-86
SUPREME COURT OF INDIA
Decided on
January 31,2014
R. SUBRAMANIAM
Appellant
VERSUS
Murugappa Gounder
Respondents
JUDGEMENT
-
(1.)Though the Respondents duly served with notice but are not represented by counsel.
(2.)Heard learned senior counsel for the Appellant.
(3.)Leave granted.
(2.)Heard learned senior counsel for the Appellant.
(3.)Leave granted.
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