MANAGING DIRECTOR, A. P. SRT C. Vs. M. USHA
LAWS(SC)-2009-1-141
SUPREME COURT OF INDIA
Decided on January 27,2009

Managing Director, A. P. Srt C. Appellant
VERSUS
M. Usha Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned Counsel for the appellant-Corporation.
(3.) There is no appearance on behalf of the respondents in spite of service of notice.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.