STATE OF MADHYA PRADESH Vs. S S AKOLKAR

LAWS(SC)-1996-1-154

SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)

Decided on January 25,1996

STATE OF MADHYA PRADESH Appellant

VERSUS

S.S.AKOLKAR Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard learned counsel for both sides.;