GENERAL MANAGER TELECOM Vs. M KRISHNAN
LAWS(SC)-2009-9-20
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on September 01,2009

GENERAL MANAGER TELECOM Appellant
VERSUS
M KRISHNAN Respondents

JUDGEMENT

- (1.) Heard learned counsel for the appellant.
(2.) No one appears for the respondents although they had been served.
(3.) This appeal is directed against the Full Bench judgment and order dated 14.02.2003 of the High Court of Kerala at Ernakulam whereby the Writ Appeal filed by the appellant herein has been dismissed.;


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