RADHA MOHAN MALAKAR Vs. USHA RANJAN BHATTACHARJEE
LAWS(SC)-2009-7-83
SUPREME COURT OF INDIA (FROM: GAUHATI)
Decided on July 07,2009

RADHA MOHAN MALAKAR Appellant
VERSUS
USHA RANJAN BHATTACHARJEE Respondents

JUDGEMENT

Markandey Katju, J. - (1.) Leave granted.
(2.) This appeal by special leave has been filed against the final judgment and order dated 5.4.2006 passed by the High Court of Gauhati in Writ Appeal No. 166 of 2004.
(3.) Heard learned Counsel for the parties and perused the record.;


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