SODAN SINGH Vs. N.D.M.C.
LAWS(SC)-1997-11-155
SUPREME COURT OF INDIA
Decided on November 11,1997

SODAN SINGH Appellant
VERSUS
N.D.M.C. Respondents

JUDGEMENT

- (1.) I.A. Nos. 100 and 128 are adjourned for two weeks, as requested by learned counsel.
(2.) Rest of the matters will be fixed for hearing immediately after the miscellaneous board on 6.1.1998.
(3.) At the oral request of learned counsel Ms. Suman Rastogi the contempt petition filed by her in I.A. Nos. 108-109 shall be listed for orders 28.11.1997 at 2.00 P.M. -RESULT .;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.