MANOJ KUMAR Vs. CHAMPA DEVI
LAWS(SC)-2017-4-35
SUPREME COURT OF INDIA
Decided on April 05,2017

MANOJ KUMAR Appellant
VERSUS
CHAMPA DEVI Respondents

JUDGEMENT

- (1.) CRLMP.No.4666 of 2017 Issue notice.
(2.) Mr.Anil Nag, learned counsel, accepts notice on behalf of the respondent.
(3.) We have heard learned counsel for the rival parties.;


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