UNION OF INDIA Vs. VIDYA RANI & ANR
LAWS(SC)-2014-1-119
SUPREME COURT OF INDIA
Decided on
January 29,2014
UNION OF INDIA
Appellant
VERSUS
VIDYA RANI And ANR
Respondents
JUDGEMENT
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(1.)Delay, if any, in filing the application(s) for substitution, is condoned.
(2.)Application(S) for substitution, if any, is/are allowed.
(3.)Delay condoned.
(2.)Application(S) for substitution, if any, is/are allowed.
(3.)Delay condoned.
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