UNION OF INDIA Vs. SH. HARISH CHANDRA SINGH RAWAT AND ANR.
LAWS(SC)-2016-4-102
SUPREME COURT OF INDIA
Decided on April 22,2016

UNION OF INDIA Appellant
VERSUS
Sh. Harish Chandra Singh Rawat And Anr. Respondents

JUDGEMENT

- (1.) S.L.P.(C) No. ..... CC 7913 of 2016 Applications for exemption from filing certified copy as well as plain copy of the impugned order and permission to file the special leave petition without certified copy as well as plain copy of impugned order are allowed. Issue notice.
(2.) As Dr. Abhishek Manu Singhvi, learned senior counsel along with Mr. Amit Bhandari, learned counsel has entered appearance on behalf of the respondent No.1, no further notice need be issued. As far as the respondent No.2 is concerned, let service be effected through Dasti.
(3.) Let the matter be listed on 27th April, 2016.;


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