LAWS(SC)-2009-3-97

RAM BIHARI Vs. SUKHLAL KURMI

Decided On March 23, 2009
RAM BIHARI Appellant
V/S
SUKHLAL KURMI Respondents

JUDGEMENT

(1.) DELAY condoned. Leave granted. Heard learned counsel for the appellant.

(2.) THOUGH the counsel has entered appearance on behalf of the respondent but nobody has appeared to contest the prayer made in this appeal.