SHANKARAPPA KUBBANNA KATTIMANI Vs. KARNATAKA STATE ROAD TRANSPORT CORPORATION
LAWS(SC)-2005-2-29
SUPREME COURT OF INDIA
Decided on
February 04,2005
SHANKARAPPA KUBBANNA KATTIMANI
Appellant
VERSUS
KARNATAKA STATE ROAD TRANSPORT CORPORATION
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Leave granted.
(3.) Heard learned counsel for the parties.;
(2.) Leave granted.
(3.) Heard learned counsel for the parties.;
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