STATE OF GUJARAT Vs. DAHYABHAI ZAVERBHAI
LAWS(SC)-1997-2-83
SUPREME COURT OF INDIA (FROM: GUJARAT)
Decided on February 24,1997

STATE OF GUJARAT Appellant
VERSUS
DAHYABHAI ZAVERBHAI Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted. We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the Gujarat High Court, dated August 21, 1995 passed in First Appeal No. 3875/95.;


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