Supreme Court of India
State Of Kerala vs Lovely Thomas on 2 February, 2000
Equivalent citations: [2003]131STC8(SC)
Bench: S.P. Bharucha, N. Santosh Hegde, Ruma Pal
ORDER
1. We have heard learned Counsel for the parties. We find no reason to interfere with the order of the High Court. The civil appeal is dismissed.
2. No order as to costs.