LALA SHASHI BHUSHAN VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) These two appeals have been filed against the judgment and decree dated 31.05.2000 whereby a common judgment and decree has been passed by Additional District Judge X, Patna partly allowing T.A.No. 190/78 filed by the appellant in S.A.No. 369/2000, and dismissing the T.A.No.193/78 filed by the appellant in S.A.No. 73/2001.

(2.) The S.A.No. 73/2001 has been directed to be heard alongwtih S.A.No. 369/2000.

(3.) Heard the parties.