A.K. JOSHI Vs. UNION OF INDIA
LAWS(SC)-2001-10-187
SUPREME COURT OF INDIA
Decided on October 15,2001

A.K. Joshi Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Heard the learned Counsel for the parties.
(2.) Leave is granted.
(3.) This appeal is directed against the order of the High Court of Delhi dismissing the Writ Petition of the appellant on February 7, 2001.;


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