SHREERAM GRAM VIKAS SHIKSHAN SANSTHA ,NAGPUR & ANR Vs. DILIP S/O KISANRAO DIWATE & ORS
LAWS(SC)-2019-2-324
SUPREME COURT OF INDIA
Decided on
February 12,2019
Shreeram Gram Vikas Shikshan Sanstha ,Nagpur And Anr
Appellant
VERSUS
Dilip S/O Kisanrao Diwate And Ors
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) This appeal has been filed against the judgment dated 07.09.2006 passed by the High Court of Bombay dismissing the Letters Patent Appeal (LPA) filed by the appellants.;
(2.) We have heard learned counsel for the parties.
(3.) This appeal has been filed against the judgment dated 07.09.2006 passed by the High Court of Bombay dismissing the Letters Patent Appeal (LPA) filed by the appellants.;
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