UDHO DASS Vs. STATE OF HARYANA

LAWS(SC)-2010-4-113

SUPREME COURT OF INDIA

Decided on April 21,2010

UDHO DASS Appellant

VERSUS

STATE OF HARYANA Respondents

- (1.) Permission to file SLPs is granted.
(2.) Delay condoned in filing substitution applications.
(3.) Applications for substitution are allowed.;