STATE OF KARNATAKA Vs. S M KOTRAYYA
LAWS(SC)-1996-9-61
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on September 02,1996

STATE OF KARNATAKA Appellant
VERSUS
S M Kotrayya Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) At the outset, we express our deep appreciation for the valuable assistance rendered by Shri D. V. Sehgal, learned Senior Counsel who appeared as amicus curiae at our request since the respondents did not appear either in person or through counsel.;


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