CENTRAL HOSPITAL Vs. SAVITA S BODKE

LAWS(SC)-1994-11-52

SUPREME COURT OF INDIA

Decided on November 07,1994

Central Hospital Appellant

VERSUS

Savita S Bodke Respondents

- (1.) Leave granted.
(2.) Leave also granted to State that the appellant is the Union of India.
(3.) Heard counsel on both sides.;