N R PARMAR Vs. UNION OF INDIA
LAWS(SC)-2013-8-145
SUPREME COURT OF INDIA
Decided on August 07,2013

N R PARMAR Appellant
VERSUS
Union of India And Ors Respondents

JUDGEMENT

- (1.) Interlocutory Application Nos. 1-2 of 2013 for permission to make oral submissions in Review Petition (Civil) Nos. 905-906 OF 2013 are rejected. Delay condoned.
(2.) By these petitions, the petitioners seek review of the Judgment dated November 27, 2012.
(3.) We have carefully considered the Review Petitions and the available material. The above Judgment does not suffer from any mistake apparent on the face of the record warranting any review.;


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