LAWS(SC)-2013-8-146

UNION OF INDIA Vs. AD NARGOLKAR

Decided On August 27, 2013
UNION OF INDIA Appellant
V/S
Ad Nargolkar Respondents

JUDGEMENT

(1.) The main order has been passed in S.L.P. (C) Nos. 27886-27887 of 2012.

(2.) Leave granted.

(3.) Service on respondent No. 2 is dispensed with. Hearing expedited.