PALANISAMY ALIAS SEMBATTAYAN Vs. STATE OF T. N.
LAWS(SC)-2005-8-124
SUPREME COURT OF INDIA
Decided on
August 05,2005
Palanisamy Alias Sembattayan
Appellant
VERSUS
State Of T. N.
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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