LAWS(J&K)-1998-3-24

SATISH KUMAR Vs. RESERVE BANK OF INDIA

Decided On March 05, 1998
SATISH KUMAR Appellant
V/S
RESERVE BANK OF INDIA Respondents

JUDGEMENT

(1.) COUNSELS heard.

(2.) PETITION admitted.

(3.) WITH the consent of the parties, the petition is taken up for final disposal.