BIHAR STATE ELECTRICITY BOARD Vs. AKHIL KRISHNA MITRA
LAWS(SC)-1996-11-131
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on
November 18,1996
BIHAR STATE ELECTRICITY BOARD
Appellant
VERSUS
AKHIL KRISHNA MITRA
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the High Court of Patna, made on December 7, 1993, in C. W. J. C. No. 11515/92.;
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the High Court of Patna, made on December 7, 1993, in C. W. J. C. No. 11515/92.;
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