BOARD OF MANAGEMENT OF S V T EDUCATIONAL INSTITUTION Vs. A RAGHUPATHY BHAT
LAWS(SC)-1997-2-30
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on
February 03,1997
BOARD OF MANAGEMENT OF S.V.T.EDUCATIONAL INSTITUTION
Appellant
VERSUS
A.RAGHUPATHY BHAT
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) We have heard counsel on both sides.
(3.) This appeal by special leave arises from the order of the Karnataka High Court, made on 18-4-1996 in C. R. P. Nos. 934/93 and 2362/93 and the order dated 5-8-1996 in C.P. Nos. 365 and 366 of 1996.;
(2.) We have heard counsel on both sides.
(3.) This appeal by special leave arises from the order of the Karnataka High Court, made on 18-4-1996 in C. R. P. Nos. 934/93 and 2362/93 and the order dated 5-8-1996 in C.P. Nos. 365 and 366 of 1996.;
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