UNION OF INDIA (UOI) Vs. JAI SINGH AND ORS.
LAWS(SC)-2014-12-92
SUPREME COURT OF INDIA
Decided on December 16,2014

UNION OF INDIA (UOI) Appellant
VERSUS
Jai Singh And Ors. Respondents

JUDGEMENT

- (1.)DR . Surat Singh, learned Counsel for the Appellant(s), on instructions, seeks leave of this Court to withdraw these appeals. Permission sought for is granted.
(2.)THE Civil appeals are disposed of as withdrawn.
IN REST of THE MATTERS FILED BY INDIVIDUALS/CLAIMANTS

Delay, in filing of the application(s) for substitution, if any, is condoned.

(3.)APPLICATION (s) for substitution, if any, is allowed.


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