A MAHUDESWARAN Vs. GOVERNMENT OF TAMIL NADU

LAWS(SC)-1996-3-125

SUPREME COURT OF INDIA

Decided on March 12,1996

A Mahudeswaran Appellant

VERSUS

GOVERNMENT OF TAMIL NADU Respondents

- (1.) Delay condoned.
(2.) We have heard learned counsel for the parties.
(3.) Leave granted.;