UNION OF INDIA Vs. BISHAMBER DUTT
LAWS(SC)-1996-10-93
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on
October 23,1996
UNION OF INDIA
Appellant
VERSUS
Bishamber Dutt
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) These appeals by special leave arise from the order of the Central Administrative tribunal, Principal bench at New Delhi.;
(2.) We have heard learned counsel on both sides.
(3.) These appeals by special leave arise from the order of the Central Administrative tribunal, Principal bench at New Delhi.;
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