SAHOO BABA AND ORS. Vs. HARYANA URBAN DEVELOPMENT AUTHORITY AND ORS.
LAWS(SC)-2015-2-47
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
February 02,2015
Sahoo Baba And Ors.
Appellant
VERSUS
Haryana Urban Development Authority and Ors.
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) Heard the learned Counsel.
(3.) The short question with which we are concerned in this case is whether the Appellants, who are legal heirs of the original allottee of a shop, should be allowed to retain the shop, if they are ready and willing to pay the unpaid amount to the Respondent-Authority.;
(2.) Heard the learned Counsel.
(3.) The short question with which we are concerned in this case is whether the Appellants, who are legal heirs of the original allottee of a shop, should be allowed to retain the shop, if they are ready and willing to pay the unpaid amount to the Respondent-Authority.;
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