M S ZAHED Vs. K RAGHAVAN
LAWS(SC)-1998-12-36
SUPREME COURT OF INDIA
Decided on December 01,1998

M.S.ZAHED Appellant
VERSUS
K.RAGHAVAN Respondents

JUDGEMENT

S.B. Majmudar, J. - (1.) Leave granted.
(2.) By consent of learned counsel for the parties, the appeal was finally heard and is being disposed of by this judgment.
(3.) A few relevant facts dealing with this appeal on special leave under Article 136 of the Constitution of India, deserve to be noted at the outset. BACKGROUND FACTS:;


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