MARY JOYCE POONACHA Vs. K T PLANTATIONS PRIVATE LIMITED
LAWS(SC)-1995-1-78
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on
January 19,1995
MARY JOYCE POONACHA
Appellant
VERSUS
K T Plantations Private Limited
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) We have heard the counsel on either side at length. This appeal by special leave arises from the order of the division bench of the High court of Karnataka, dated 22/6/1994 made in WA No. 2667 of 1993.
(3.) The facts relevant for the disposal of this appeal are as under.;
(2.) We have heard the counsel on either side at length. This appeal by special leave arises from the order of the division bench of the High court of Karnataka, dated 22/6/1994 made in WA No. 2667 of 1993.
(3.) The facts relevant for the disposal of this appeal are as under.;
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