VICE CHAIRMAN AND MANAGING DIRECTOR, A.P. STATE ESSENTIAL COMMODITIES CORPORATION LTD. AND ORS. Vs. C.V. VISWANATHAM AND ORS.
LAWS(SC)-2016-2-138
SUPREME COURT OF INDIA
Decided on
February 12,2016
Vice Chairman And Managing Director, A.P. State Essential Commodities Corporation Ltd. And Ors.
Appellant
VERSUS
C.V. Viswanatham And Ors.
Respondents
JUDGEMENT
Anil R. Dave, J. -
(1.) Mr. K. Sita Rama Rao, learned Counsel appearing on behalf of Mr. Shree Pal Singh, leaned Advocate -on -record, has submitted that he is appearing for Respondent No. 1. Respondent No. 2, being a proforma party, is deleted from the array of parties at the risk of the Appellants.
(2.) Heard the learned Counsel for the parties.
(3.) Leave granted.;
(2.) Heard the learned Counsel for the parties.
(3.) Leave granted.;
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