JUDGEMENT
-
(1.) Affidavit filed today is taken on record. Since the common question of law and facts are involved in these revisions, the same have been heard together and are being disposed of by a common order.
(2.) Notice on behalf of the opposite-party has been accepted by the learned Chief Standing Counsel.
(3.) Heard learned counsel for the revisionist as well as the learned Additional Chief Standing Counsel.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.