UNION OF INDIA Vs. G. RAMESH
LAWS(SC)-2020-1-175
SUPREME COURT OF INDIA
Decided on January 09,2020

UNION OF INDIA Appellant
VERSUS
G. Ramesh Respondents

JUDGEMENT

DR.DHANANJAYA Y.CHANDRACHUD.J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal arises from a judgment and order of a Division Bench of the High Court of Judicature at Hyderabad for the States of Telangana and Andhra Pradesh dated 8 February 2018.;


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