UNION OF INDIA Vs. SHATRUGHAN CHAUHAN
LAWS(SC)-2014-3-87
SUPREME COURT OF INDIA
Decided on
March 12,2014
Union of India (UOI) and Ors. etc. etc.
Appellant
VERSUS
Shatrughan Chauhan and Anr. etc. etc.
Respondents
JUDGEMENT
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(1.)Delay condoned. Permission for hearing in open court is rejected.
(2.)We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.
(2.)We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.
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