BALBIR SINGH @ BALBIR AND OTHERS ETC. ETC. Vs. STATE OF HARYANA AND OTHERS ETC. ETC.
LAWS(SC)-2015-4-153
SUPREME COURT OF INDIA
Decided on
April 22,2015
Balbir Singh @ Balbir and others Etc. Etc.
Appellant
VERSUS
State of Haryana and others Etc. Etc.
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Delay, if any, in filing/refiling the Special Leave Petition(s) and application for substitution is/are condoned.
(3.) Application(s) for substitution, if any, is/are allowed.;
(2.) Delay, if any, in filing/refiling the Special Leave Petition(s) and application for substitution is/are condoned.
(3.) Application(s) for substitution, if any, is/are allowed.;
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