UNION OF INDIA Vs. BRIJLAL THAKUR
LAWS(SC)-1997-3-66
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on March 17,1997

UNION OF INDIA Appellant
VERSUS
BRIJLAL THAKUR Respondents

JUDGEMENT

- (1.) Delay condoned. Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the order passed on March 31, 1995 by C.A.T., New Delhi in O. A. No. 1801/94.;


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