STATE OF UTTARANCHAL Vs. C.S.R.K.S. MEDICAL HEALTH SERVICES
LAWS(SC)-2014-10-57
SUPREME COURT OF INDIA (FROM: UTTARAKHAND)
Decided on October 16,2014

STATE OF UTTARANCHAL Appellant
VERSUS
C.S.R.K.S. Medical Health Services Respondents

JUDGEMENT

J.S.KHEHAR, J. - (1.) Heard learned counsel for the parties.
(2.) The applications for impleadment are dismissed as no ground for impleadment is made out.
(3.) The State of Uttaranchal (now Uttarakhand) is in appeal against a number of orders passed in a bunch of cases on;


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