BHOLA PRASAD SHUKLA AND ORS. Vs. UNION OF INDIA

LAWS(SC)-2020-1-149

SUPREME COURT OF INDIA

Decided on January 16,2020

Bhola Prasad Shukla And Ors. Appellant

VERSUS

UNION OF INDIA Respondents

- (1.) Permission to file SLPs is granted.
(2.) Delay condoned.
(3.) Applications for intervention/impleadment are allowed.;