ARUN KUMAR AGRAWAL Vs. UNION OF INDIA
LAWS(SC)-2014-1-96
SUPREME COURT OF INDIA
Decided on
January 10,2014
ARUN KUMAR AGRAWAL
Appellant
VERSUS
UNION OF INDIA (UOI) AND ORS.
Respondents
JUDGEMENT
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(1.)I.A. No. 3 and 4
(2.)The application for impleadment is dismissed.
(3.)So far as Dr. Abraham is concerned, we find that the remarks have been made only for the purpose of decision of the Writ Petition and shall have no bearing on the service carrier of Dr. Abraham.
(2.)The application for impleadment is dismissed.
(3.)So far as Dr. Abraham is concerned, we find that the remarks have been made only for the purpose of decision of the Writ Petition and shall have no bearing on the service carrier of Dr. Abraham.
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