PUNJAB STATE ELECTRICITY BOARD PATIALA Vs. SURJIT SINGH BRAR
LAWS(SC)-1996-11-230
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on November 18,1996

PUNJAB STATE ELECTRICITY BOARD PATIALA Appellant
VERSUS
SURJIT SINGH BRAR 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 learned single Judge of the High Court of Punjab and Haryana made on October, 7, 1993 in R.S.A. No. 896/93.;


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