RAM BAHADUR PANDEY Vs. STATE OF UTTRAKHAND
LAWS(SC)-2014-8-83
SUPREME COURT OF INDIA (FROM: UTTARAKHAND)
Decided on
August 29,2014
Ram Bahadur Pandey
Appellant
VERSUS
State Of Uttrakhand
Respondents
Cited Judgements :-
NAND SINGH RATHORE AND ORS. VS. THE CHAIRMAN CUM MANAGING DIRECTOR AND ORS. [LAWS(RAJ)-2016-1-49] [REFERRED TO]BHANWAR LAL VS. ARJUN RAM AND ORS [LAWS(RAJ)-2015-12-158] [REFERRED]
KAPILBHAI GOVINDBHAI PATEL VS. ARUNABEN MOHANLAL NAIK [LAWS(GJH)-2017-4-250] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)Looking at the facts of the case and in view of the fact that pleadings are complete, the learned counsel appearing for the parties have desired that the appeal be finally heard today. In the circumstances, the appeal is finally heard.
(3.)Being aggrieved by the Judgment delivered by the High Court of Uttrakhand at Nainital dated 29th July, 2009 in Special Appeal No.130 of 2009, the appellants have approached this Court.
(2.)Looking at the facts of the case and in view of the fact that pleadings are complete, the learned counsel appearing for the parties have desired that the appeal be finally heard today. In the circumstances, the appeal is finally heard.
(3.)Being aggrieved by the Judgment delivered by the High Court of Uttrakhand at Nainital dated 29th July, 2009 in Special Appeal No.130 of 2009, the appellants have approached this Court.
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