OMKAR SINGH AND ORS. Vs. STATE OF HARYANA AND ORS.
LAWS(SC)-2015-1-95
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
January 20,2015
Omkar Singh And Ors.
Appellant
VERSUS
State Of Haryana And Ors.
Respondents
JUDGEMENT
-
(1.) Delay, in filing the application(s) for substitution, if any, is condoned. Application(s) for substitution, if any, is/are allowed.
(2.) Delay, in filing special leave petition(s) if any, is/are condoned.
(3.) Leave granted.;
(2.) Delay, in filing special leave petition(s) if any, is/are condoned.
(3.) Leave granted.;
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