LAWS(SC)-1996-4-130

STATE OF MADHYA PRADESH Vs. SADASHIV ZAMINDAR

Decided On April 18, 1996
STATE OF MADHYA PRADESH Appellant
V/S
SADASHIV ZAMINDAR Respondents

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) We have heard learned counsel on both sides.