STATE OF HIMACHAL PRADESH Vs. KUNDAN LAL AHUJA
LAWS(SC)-1997-4-104
SUPREME COURT OF INDIA
Decided on April 08,1997

STATE OF HIMACHAL PRADESH Appellant
VERSUS
Kundan Lal Ahuja Respondents

JUDGEMENT

- (1.) These appeals are allowed in view of the principles laid down by a judgment of this Court in the case of Kasinka Trading v. Union of India. The judgment under appeal is set aside. Each party will bear their own costs.;


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