STATE OF HARYANA Vs DHARAMPAL WATER PUMP OPERATION
Bench: A.M. AHMADI,SUJATA V. MANOHAR
Case number: C.A. No.-014366-014369 / 1996
Diary number: 78480 / 1996
Advocates: Vs
NARESH BAKSHI
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PETITIONER: STATE OF HARYANA
Vs.
RESPONDENT: DHARAMPAL, WATER PUMP OPERATOR & ORS.
DATE OF JUDGMENT: 07/11/1996
BENCH: A.M. AHMADI, SUJATA V. MANOHAR
ACT:
HEADNOTE:
JUDGMENT: O R D E R Delay condoned. Leave granted. For reasons set out in our judgment and order dated November 7, 1996 pronounced today in Civil Appeal No.14223 of 1996 (Arising out of S.L.P. (C) No. 27150 of 1995) etc. etc., these appeals are also allowed and the judgments and orders of the High Court are set aside with no order as to costs .