R. SETHU RAO AND ORS. Vs. G.R. GOVINDARAJULU & SONS
LAWS(SC)-1998-7-117
SUPREME COURT OF INDIA
Decided on
July 28,1998
R. Sethu Rao And Ors.Appellant
VERSUS
G.R. Govindarajulu And SonsRespondents
JUDGEMENT
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(1.) As the Revision was not maintainable, any observation made on merits has to be disregarded. With this observation, the Special Leave Petition is dismissed.;