UNIVERSITY OF AGRICULTURAL SCIENCES Vs. SMT. SAROJ GUPTA
LAWS(SC)-2017-8-150
SUPREME COURT OF INDIA
Decided on August 21,2017

UNIVERSITY OF AGRICULTURAL SCIENCES Appellant
VERSUS
Smt. Saroj Gupta Respondents

JUDGEMENT

ARUN MISHRA,J. - (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The appeal has been preferred by the University of Agricultural Sciences aggrieved by the judgment and decree passed by the trial court which has been affirmed by the High Court of Karnataka at Bangalore in Regular First Appeal No. 1218 of 2010 on 06.08.2013.;


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