STATE OF WEST BENGAL Vs. KAILASH CHANDRA KAPUR
LAWS(SC)-1996-11-101
SUPREME COURT OF INDIA (FROM: CALCUTTA)
Decided on November 29,1996

STATE OF WEST BENGAL Appellant
VERSUS
KAILASH CHANDRA KAPUR Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the Division Bench of the Calcutta High Court, made on January 19, 1996 in Appeal No. 182/95.;


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