LAWS(KER)-2014-2-116

COIR BOARD Vs. P.G. ALICE MILAND

Decided On February 04, 2014
COIR BOARD Appellant
V/S
P.G. Alice Miland Respondents

JUDGEMENT

(1.) WE have heard the learned Senior counsel for the appellant, Coir Board, and the learned counsel appearing for the respondents.

(2.) THIS writ appeal is against an order passed by the learned single Judge in an application for review of the judgment issued in a writ petition under Article 226 of the Constitution of India.