RISALA (D) THROUGH LRS. Vs. STATE OF HARYANA AND ANR.
LAWS(SC)-2016-7-151
SUPREME COURT OF INDIA
Decided on
July 29,2016
Risala (D) Through Lrs.
Appellant
VERSUS
State of Haryana and Anr.
Respondents
JUDGEMENT
ANIL R.DAVE,J. -
(1.) Delay in filing application for substitution is condoned.
(2.) Application for substitution is allowed.
(3.) Permission to file Special Leave Petition is granted.;
(2.) Application for substitution is allowed.
(3.) Permission to file Special Leave Petition is granted.;
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