U P STATE ELECTRICITY BOARD Vs. LAXMI KANT GUPTA
LAWS(SC)-2008-9-115
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
September 26,2008
UTTAR PRADESHSTATE ELECTRICITY BOARD,U.P.STATE ELECTRICITY BOARD
Appellant
VERSUS
LAXMI KANT GUPTA
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment and order dated 20.3.2006 in Civil Misc. Writ Petition No. 11078 of 1997 of the Allahabad High Court.
(3.) Heard learned counsel for the parties and perused the record.;
(2.) This appeal has been filed against the impugned judgment and order dated 20.3.2006 in Civil Misc. Writ Petition No. 11078 of 1997 of the Allahabad High Court.
(3.) Heard learned counsel for the parties and perused the record.;
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