VUAY SINGH SECRETARY HOME Vs. MITTANLAL HINDOLIYA
LAWS(SC)-1996-11-55
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on November 01,1996

Vuay Singh Secretary Home Appellant
VERSUS
Mittanlal Hindoliya Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal by special leave arises from the order in the contempt proceedings dated 1/8/1995 made by the Madhya Pradesh Administrative tribunal at Indore in Miscellaneous Application No. 99 of 1994.;


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