CENTRAL GOVERNMENT OF INDIA Vs. KRISHNAJI PARVETESH KULKARNI
LAWS(SC)-2006-4-55
SUPREME COURT OF INDIA
Decided on April 05,2006

CENTRAL GOVERNMENT OF INDIA Appellant
VERSUS
KRISHNAJI PARVETESH KULKARNI Respondents

JUDGEMENT

Arijit Pasayat, J. - (1.) Leave granted in SLP (C) No.11387 of 2003.
(2.) These two appeals involve identical questions and are, therefore, taken up for disposal together.
(3.) Challenge is to the direction given in the suit as affirmed in the order passed in the Civil Revision directing payment of maturity value in respect of Indira Vikas Patras (for short IVPs).;


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