VIBHA PARTHASARATHI Vs. UNION OF INDIA

LAWS(SC)-2000-1-159

SUPREME COURT OF INDIA

Decided on January 13,2000

VIBHA PARTHASARATHI Appellant

VERSUS

UNION OF INDIA Respondents

- (1.) Cr. M. P. No. 7247 of 1999 is dismissed.
(2.) Cr. M. P. No. 161 of 2000 is allowed.
(3.) Issue Rule. Expedited.;