HEIKHAM SURCHANDRA SINGH Vs. REPRESENTATIVE OF LOIS KAKCHING MANIPUR A SCHEDULED CASTE UPLIFT BODY
LAWS(SC)-1996-10-138
SUPREME COURT OF INDIA (FROM: GAUHATI)
Decided on
October 09,1996
Heikham Surchandra Singh
Appellant
VERSUS
Representative Of Lois Kakching Manipur A Scheduled Caste Uplift Body
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) These appeals by special leave arise from the common judgment of the division bench of the High court of Guwahati, Imphal bench made on 17/11/1995 in Civil Rule No. 800 of 1994 and batch.;
(2.) We have heard learned counsel on both sides.
(3.) These appeals by special leave arise from the common judgment of the division bench of the High court of Guwahati, Imphal bench made on 17/11/1995 in Civil Rule No. 800 of 1994 and batch.;
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