LAWS(JHAR)-2009-4-184

RAM CHARITRA SAH Vs. JHARKHAND STATE ELECTRICITY BOARD

Decided On April 18, 2009
Ram Charitra Sah Appellant
V/S
JHARKHAND STATE ELECTRICITY BOARD Respondents

JUDGEMENT

(1.) With consent of the learned counsel for the parties, this application is taken up for disposal at the stage of admission itself.