SOWRASHTRA VIPRA SABHA Vs. NAMAKKAL MUNICIPALITY
LAWS(SC)-1996-11-136
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
November 04,1996
Sowrashtra Vipra Sabha
Appellant
VERSUS
Namakkal Municipality
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) We have heard teamed counsel for the appellant.
(3.) This appeal by special leave arises from the order of the learned Single Judge of the High court of Madras, made on 1/9/1996 in SA No. 2235 of 1983.;
(2.) We have heard teamed counsel for the appellant.
(3.) This appeal by special leave arises from the order of the learned Single Judge of the High court of Madras, made on 1/9/1996 in SA No. 2235 of 1983.;
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