CHAIRMAN STATE BANK OF INDIA Vs. GOLAK BIHARI DEHURY
LAWS(SC)-1995-2-94
SUPREME COURT OF INDIA (FROM: ORISSA)
Decided on February 16,1995

Chairman State Bank Of India Appellant
VERSUS
Golak Bihari Dehury Respondents

JUDGEMENT

- (1.) The respondent, even though he has been duly served, has not appeared
(2.) Leave granted
(3.) Since in the notice that was issued to the respondent it was indicated that the matter would be finally disposed of at the notice stage, we have heard learned counsel for the appellants on this appeal;


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