UNION OF INDIA Vs. HARI SINGH
LAWS(SC)-2010-9-116
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on September 10,2010

UNION OF INDIA Appellant
VERSUS
HARI SINGH Respondents

JUDGEMENT

Dalveer Bhandari, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal is directed against the judgment and order dated 12.01.2007 passed by the High Court of Punjab and Haryana at Chandigarh in Arbitration Case No. 34 of 2004.;


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