DATTATRAYA RAMCHANDRA ADNAIN Vs. BAPU TATODA ADNAIK AND OTHERS
LAWS(SC)-1989-2-64
SUPREME COURT OF INDIA
Decided on February 15,1989

Dattatraya Ramchandra Adnain Appellant
VERSUS
Bapu Tatoda Adnaik And Others Respondents

JUDGEMENT

G.L.OZA,J. - (1.) In the light of the judgment in Civil Appeal No. 1866/77 we see no reason to entertain the petitions. They are therefore dismissed. No order as to costs.;


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