STATE OF H P Vs. SARAB DAYAL
LAWS(SC)-2011-5-84
SUPREME COURT OF INDIA (FROM: HIMACHAL PRADESH)
Decided on May 05,2011

STATE OF HIMACHAL PRADESH Appellant
VERSUS
SARAB DAYAL Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave is granted in all the Special leave petitions.
(3.) These appeals emanate from the judgment and order dated 19.7.2007 delivered by a Division Bench of the High Court of Himachal Pradesh at Shimla in a group of civil writ petitions.;


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