UNION OF INDIA Vs. BALJIT SINGH

LAWS(SC)-1996-10-83

SUPREME COURT OF INDIA (FROM: HIMACHAL PRADESH)

Decided on October 11,1996

UNION OF INDIA Appellant

VERSUS

BALJIT SINGH Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned counsel on both sides.;