RAMESH KUMAR CHOUDHA Vs. STATE OF MADHYA PRADESH

LAWS(SC)-1996-9-34

SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)

Decided on September 20,1996

Ramesh Kumar Choudha Appellant

VERSUS

STATE OF MADHYA PRADESH Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned counsel on both sides.;