STATE OF U.P. Vs. PARVEZ AKHTAR
LAWS(SC)-2015-2-152
SUPREME COURT OF INDIA
Decided on February 17,2015

STATE OF U.P. Appellant
VERSUS
Parvez Akhtar Respondents

JUDGEMENT

- (1.) DELAY in filing and refiling the special leave petition(s), if any, is condoned. Delay in filing the application(s) for substitution, if any, is condoned.
(2.) APPLICATION (s) for substitution, if any, is/are allowed. Leave granted.
(3.) HEARD learned Counsel for the parties to the lis.;


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