MAHENDER CHAWLA Vs. UNION OF INDIA
LAWS(SC)-2017-3-218
SUPREME COURT OF INDIA
Decided on March 24,2017

Mahender Chawla Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Service is complete.
(2.) All the respondents are granted four weeks' time, as a last opportunity to file the counter affidavit.
(3.) Rejoinder may be filed within two weeks thereafter.;


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