UNION OF INDIA (UOI) Vs. ABHIMANYU TIWARI AND ORS.

LAWS(SC)-2016-3-100

SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)

Decided on March 29,2016

UNION OF INDIA (UOI) Appellant

VERSUS

Abhimanyu Tiwari And Ors. Respondents

- (1.) Heard learned counsel for the parties.
(2.) Delay condoned.
(3.) Leave granted.;