STATE OF ORISSA Vs. S MOHANTY

LAWS(SC)-1999-11-26

SUPREME COURT OF INDIA (FROM: ORISSA)

Decided on November 19,1999

STATE OF ORISSA Appellant

VERSUS

S.MOHANTY Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard learned counsel for the parties.;