SUBASH MOHAN LAL Vs. PAWAN KUMAR
LAWS(SC)-2006-8-114
SUPREME COURT OF INDIA
Decided on August 04,2006

SUBASH MOHAN LAL Appellant
VERSUS
PAWAN KUMAR Respondents

JUDGEMENT

- (1.) We have heard counsel for the parties.
(2.) Special leave granted.
(3.) Leave to defend was refused to the appellant since he had failed to pay the costs earlier awarded. That order has been upheld by the High Court.;


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