STATE OF HARYANA Vs. BHIM SAIN
LAWS(SC)-2000-8-43
SUPREME COURT OF INDIA
Decided on August 16,2000
STATE OF HARYANA
Appellant
VERSUS
BHIM SAIN
Respondents
JUDGEMENT
- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard the learned Counsel for the parties.;
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