K RADHIKA Vs. T RAJYA LAXMI
LAWS(SC)-2015-5-8
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on May 05,2015

K Radhika Appellant
VERSUS
T Rajya Laxmi Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) All the respondents have been served but none appears for anyone of the respondents.
(3.) Aggrieved by a judgment of the Andhra Pradesh High Court in Writ Petition No. 37437 of 2012 dated 2nd April, 2014, the third respondent therein preferred the appeal.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.