N. BALAKRISHNAN Vs. KAILASA NAICKER
LAWS(SC)-2008-8-165
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on August 29,2008

N. BALAKRISHNAN Appellant
VERSUS
Kailasa Naicker Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted. Heard learned counsel appearing on behalf of the appellants.
(3.) In spite of service of notice, nobody has appeared on behalf of the respondent to contest the prayer made in these appeals.;


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