UNION OF INDIA Vs. R K SHARMA
LAWS(SC)-2001-10-96
SUPREME COURT OF INDIA
Decided on October 09,2001

UNION OF INDIA Appellant
VERSUS
R.K.SHARMA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard parties.
(3.) These Appeals are against an Order dated 16th March, 2001 by which two Appeals, one filed by the Appellant (herein) and the other filed by the Respondent (herein), were dismissed.;


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