PRAMOD KUMAR MANTRI Vs. STATE OF ORISSA

LAWS(SC)-1997-1-71

SUPREME COURT OF INDIA

Decided on January 27,1997

PRAMOD KUMAR MANTRI Appellant

VERSUS

STATE OF ORISSA Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned counsel on both sides.;