UNION OF INDIA Vs. V P PARUKUTTY
LAWS(SC)-1996-11-54
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on November 29,1996

UNION OF INDIA Appellant
VERSUS
V.P.PARUKUTTY Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal by special leave arises from the judgment of the Division Bench of the Kerala High Court, made on 30-11-1990 in Writ Appeal No. 767/88 reversing the judgment of the learned single Judge.;


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