UNION OF INDIA & ANR. Vs. SHRI HARANANDA & ORS.
LAWS(SC)-2017-4-60
SUPREME COURT OF INDIA
Decided on April 06,2017

Union of India and Anr. Appellant
VERSUS
Shri Harananda And Ors. Respondents

JUDGEMENT

- (1.) Delay in filing the application for substitution is condoned.
(2.) Heard learned counsel for the parties.
(3.) The interlocutory applications for substitution and setting aside the abatement stand allowed. Let the cause title be rectified accordingly.;


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