STATE OF ORISSA Vs. BHAKTABANDHU MISHRA

LAWS(SC)-1997-1-122

SUPREME COURT OF INDIA (FROM: ORISSA)

Decided on January 24,1997

STATE OF ORISSA Appellant

VERSUS

BHAKTABANDHU MISHRA Respondents

- (1.) Delay condoned.
(2.) Special leave granted.
(3.) We have heard the learned counsel for the parties.;