SUBHASH CHANDER Vs. STATE OF HARYANA
LAWS(SC)-2013-2-103
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
February 19,2013
Subhash Chander and Ors.
Appellant
VERSUS
State of Haryana and Anr.
Respondents
JUDGEMENT
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(1.) Delay in filing applications for substitution is condoned.
(2.) Applications for substitution are allowed.
(3.) Permission to file Special Leave Petitions is granted.;
(2.) Applications for substitution are allowed.
(3.) Permission to file Special Leave Petitions is granted.;
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