UNION OF INDIA (UOI) Vs. RAM LAL AND ORS.
LAWS(SC)-2015-1-88
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on
January 13,2015
UNION OF INDIA (UOI)
Appellant
VERSUS
Ram Lal And Ors.
Respondents
JUDGEMENT
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(1.) Civil Appeal No. 11296 of 2011 is de-tagged from this batch of matters. Delay, in filing the Special Leave Petition(s), is/are condoned.
(2.) Delay, in filing the application(s) for substitution, if any, is/are condoned.
(3.) Application(s) for substitution, if any, is/are allowed.;
(2.) Delay, in filing the application(s) for substitution, if any, is/are condoned.
(3.) Application(s) for substitution, if any, is/are allowed.;
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