HARYANA STATE ELECTRICITY BOARD Vs. K C GAMBHIR
LAWS(SC)-1997-4-156
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
April 24,1997
HARYANA STATE ELECTRICITY BOARD
Appellant
VERSUS
K.C.GAMBHIR
Respondents
JUDGEMENT
Nanavati, J. -
(1.) Leave granted.
(2.) Heard learned counsel for both the sides.
(3.) This appeal is directed against the judgment and order dated 22-8-1996 passed by the High Court of Punjab and Haryana in C.W.P. No. 6073 of 1996.;
(2.) Heard learned counsel for both the sides.
(3.) This appeal is directed against the judgment and order dated 22-8-1996 passed by the High Court of Punjab and Haryana in C.W.P. No. 6073 of 1996.;
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