UNION OF INDIA Vs. BABU SINGH
LAWS(SC)-1995-12-63
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on December 04,1995

UNION OF INDIA Appellant
VERSUS
BABU SINGH Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) In view of the fact that Mrs Naresh Bakshi, learned counsel took notice on behalf of the proposed legal representatives of the deceased Respondents 1, 2 and 9, the relevancy to give the particulars as pointed out by the office no longer subsists.;


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