CONTROLLER OF DEFENCE ACCOUNTS DEHRADUN Vs. DHANI RAM
LAWS(SC)-2007-7-33
SUPREME COURT OF INDIA (FROM: UTTARAKHAND)
Decided on
July 10,2007
CONTROLLER OF DEFENCE ACCOUNTS,DEHRADUN
Appellant
VERSUS
DHANI RAM
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by A learned Single Judge of the Uttranchal High Court in Writ Petition No.939 (SB) of 2002 dated 16.4.2003 and the order on the review petition dated 28.8. 2004.
(3.) Background facts in a nutshell are as follows:;
(2.) Challenge in this appeal is to the order passed by A learned Single Judge of the Uttranchal High Court in Writ Petition No.939 (SB) of 2002 dated 16.4.2003 and the order on the review petition dated 28.8. 2004.
(3.) Background facts in a nutshell are as follows:;
Copyright © Regent Computronics Pvt.Ltd.