UNION OF INDIA Vs. INDERSHWAR MISHRA

JUDGEMENT

(1.) THIS second appeal by the defendant was admitted on 8-7-1981 on the following substantial questions of law :-

(2.) THE learned Counsel for the parties agreed that the appeal did not involve the last two questions of law and that the remaining 4 questions of law would be covered by the following question of law, which was suggested to them by the Court :-

(3.) THE questions of law framed on 8-7-1981 are accordingly reframed and this second appeal shall now be considered only on the reframed substantial question of law.