MANOJ YADAV Vs. PUSHPA ALIAS KIRAN YADAV
LAWS(SC)-2011-1-63
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on January 11,2011

MANOJ YADAV Appellant
VERSUS
PUSHPA @ KIRAN YADAV Respondents

JUDGEMENT

- (1.) Heard learned Counsel for the parties.
(2.) We also wish to express our appreciation of Ms. Kamini Jaiswal, learned Counsel, whom we had appointed as Amicus Curiae in the case, and she has been of great assistance to us.
(3.) Leave granted.;


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