HYDERABAD METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD Vs. P SATYANARAYANA RAO
LAWS(SC)-2009-2-69
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on February 16,2009

HYDERABAD METROPOLITAN WATER SUPPLY Appellant
VERSUS
P.SATYANARAYANA RAO Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) It is true that this appeal has been preferred against an order by which the appellants were not granted interim order during the pendency of the appeal.
(3.) We have heard the learned Counsel for the parties and examined the impugned order in depth and in detail.;


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