UNION OF INDIA Vs. M C SHARMA
LAWS(SC)-2012-1-73
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on
January 13,2012
UNION OF INDIA
Appellant
VERSUS
M.C.SHARMA
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 19.01.2011 passed by the High Court of Delhi at New Delhi in Writ Petition No.5607 of 2010.
(3.) Heard learned counsel for the parties to the lis.;
(2.) This appeal is directed against the judgment and order dated 19.01.2011 passed by the High Court of Delhi at New Delhi in Writ Petition No.5607 of 2010.
(3.) Heard learned counsel for the parties to the lis.;
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