DIRECTOR DOORDARSHAN KENDRA TRIVANDRUM Vs. S KUTTAN PILLAI
LAWS(SC)-1996-3-159
SUPREME COURT OF INDIA
Decided on March 14,1996

Director Doordarshan Kendra Trivandrum Appellant
VERSUS
S Kuttan Pillai Respondents

JUDGEMENT

- (1.) Shri Ashok Kumar Srivastava, the learned counsel for the petitioner, states that he does not wish to press the special leave petition against Respondent 3 (G. Sreekumar). The special leave petition as against Respondent 3 is, therefore, dismissed.
(2.) Delay condoned.
(3.) Leave granted.;


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