DEVENDRA KUMAR MANTRI Vs. HARSH VARDHAN LODHA
LAWS(SC)-2016-7-143
SUPREME COURT OF INDIA
Decided on July 05,2016

Devendra Kumar Mantri Appellant
VERSUS
Harsh Vardhan Lodha Respondents

JUDGEMENT

- (1.) Exemption from filing certified copy of the impugned judgment is granted.
(2.) Permission to place additional facts and documents on record is permitted.
(3.) We have heard Shri P. Chidambram, learned Senior Counsel appearing for the petitioners.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.