UNION OF INDIA Vs. K BALAKRISHNA NAMBIAR

LAWS(SC)-1998-1-111

SUPREME COURT OF INDIA

Decided on January 27,1998

UNION OF INDIA Appellant

VERSUS

K.BALAKRISHNA NAMBIAR Respondents

- (1.) Delay condoned.
(2.) Special leave granted.
(3.) The respondent has not appeared even though served.;