Supreme Court of India
State Of Goa & Anr vs Smt. S.A. Abdul Karim Etc. Etc on 15 March, 1996
Equivalent citations: 1996 SCALE (3)343, AIRONLINE 1996 SC 1089
Author: K. Ramaswamy
Bench: K. Ramaswamy, G.T Nanavati
PETITIONER: STATE OF GOA & ANR. Vs. RESPONDENT: SMT. S.A. ABDUL KARIM ETC. ETC. DATE OF JUDGMENT: 15/03/1996 BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. NANAVATI G.T. (J) CITATION: 1996 SCALE (3)343 ACT: HEADNOTE: JUDGMENT:
WITH CIVIL APPEAL NOS. 5232-33 OF 1996 [Arising out of SLP (C) No.7233-34 of 1994] AND C.A. NOs. 5234-36 of 1996 @ SLP (C) Nos. 7546 of 1994,8457 of 1994 [CC 24822] & 8458 of 1994 [CC 24835] O R D E R Delay condoned.
Leave granted. We have heard learned counsel on both sides.
The controversy raised in this case is covered by the judgment of this Court in Babua Ram & Ors. v. State of U. P. & Anr. [(1995) 2 SCC 689].
Following the judgment, the appeals are allowed, but, in the circumstances, without costs.