STATE OF ANDHRA PRADESH Vs. S VISHWANATHA RAJU

LAWS(SC)-1995-1-53

SUPREME COURT OF INDIA

Decided on January 20,1995

STATE OF ANDHRA PRADESH Appellant

VERSUS

S Vishwanatha Raju Respondents

- (1.) Heard counsel for the parties.
(2.) Delay of 3 years and 178 days is condoned.
(3.) Substitution allowed. Leave granted.;