PODDUTOORI LALITA DEVI Vs. A P S R T C
LAWS(SC)-2009-12-60
SUPREME COURT OF INDIA
Decided on
December 17,2009
PODDUTOORI LALITA DEVI
Appellant
VERSUS
A.P.S.R.T.C. REP. BY MANAGING DIRECTOR
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Heard the learned counsel appearing on behalf of the parties.
(3.) This appeal is directed against the judgment and order dated 26.3.2008 passed by the High Court of Judicature, Andhra Pradesh at Hyderabad in Civil Misc. Appeal No.2594/2002.;
(2.) Heard the learned counsel appearing on behalf of the parties.
(3.) This appeal is directed against the judgment and order dated 26.3.2008 passed by the High Court of Judicature, Andhra Pradesh at Hyderabad in Civil Misc. Appeal No.2594/2002.;
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