Supreme Court of India
State Of Haryana vs Dharampal, Water Pump Operator & Ors on 7 November, 1996
Bench: A.M. Ahmadi, Sujata V. Manohar
PETITIONER: STATE OF HARYANA Vs. RESPONDENT: DHARAMPAL, WATER PUMP OPERATOR & ORS. DATE OF JUDGMENT: 07/11/1996 BENCH: A.M. AHMADI, SUJATA V. MANOHAR ACT: HEADNOTE: JUDGMENT:
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 .