LAXMI AGARWAL Vs. K. PADMA AND ORS.
LAWS(SC)-2017-10-94
SUPREME COURT OF INDIA
Decided on October 03,2017

Laxmi Agarwal Appellant
VERSUS
K. Padma And Ors. Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard the learned counsels for the parties.
(3.) Having regard to the facts of the case, we are of the view that the principles of equity should be invoked to pass final orders in the present appeals before us.;


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