State of Haryana Vs. Dharampal, Water Pump Operator & Ors [1996] INSC 1420 (7 November 1996)
A.M. Ahmadi, Sujata V. Manohar
ACT:
HEAD NOTE:
O R D E R
Delay condoned.
Leave granted.
For reasons set out in our judgment and order dated November 7, 1996 pronounced today in Civil Appeal No.14223 of 1996 (Arising out of S.L.P. (C) No. 27150 of 1995) etc. etc., these appeals are also allowed and the judgments and orders of the High Court are set aside with no order as to costs .
