K SHANTHARAJ Vs. M L NAGARAJ
LAWS(SC)-1997-5-50
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on May 09,1997

K.SHANTHARAJ Appellant
VERSUS
M.L.NAGARAJ Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) These appeals by special leave arise from the judgment of the Division Bench of the Karnataka High Court, made on March 17, 1997 in Writ Appeals Nos. 1464-66/94.;


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