STATE OF HARYANA Vs. MUKHTIAR SINGH AND ORS.
LAWS(SC)-2014-3-116
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
March 06,2014
STATE OF HARYANA
Appellant
VERSUS
Mukhtiar Singh And Ors.
Respondents
JUDGEMENT
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(1.) Delay, if any, in filing the application(s) for substitution, if any, is/are allowed. Application(s) for substitution, if any, is/are allowed.
(2.) Delay, if any, in filing the Special Leave Petition(s) is/are condoned.
(3.) Leave granted.;
(2.) Delay, if any, in filing the Special Leave Petition(s) is/are condoned.
(3.) Leave granted.;
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