ORISSA OLYMPIC ASSOCIATION TH. GEN. SECRETARY Vs. STATE OF ORISSA AND ANR

LAWS(SC)-2016-7-159

SUPREME COURT OF INDIA

Decided on July 13,2016

Orissa Olympic Association Th. Gen. Secretary Appellant

VERSUS

State Of Orissa And Anr Respondents

JUDGEMENT

- (1.) Heard Mr. Raghavendra S. Srivatsa, learned counsel for the petitioner, Mr. Krishnayan Sen, learned counsel for the respondent-State and Ms. Binu Tamta, learned counsel for the Comptroller and Auditor General of India (CAG).
(2.) Leave granted.
(3.) Hearing concluded.;

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