UNION OF INDIA Vs. TARSEM SINGH
LAWS(SC)-2017-6-23
SUPREME COURT OF INDIA
Decided on June 07,2017

UNION OF INDIA Appellant
VERSUS
TARSEM SINGH Respondents

JUDGEMENT

- (1.) No one has appeared on behalf of the respondent.
(2.) We have heard Mr. A.K. Sinha, learned senior counsel for the appellants.
(3.) This appeal has been filed against order dated 13.04.2007 passed by the High Court of Himachal Pradesh at Shimla by which the appeal filed by the Union of India, challenging the judgment dated 06.05.2003, passed by the learned Single Judge, has been dismissed.;


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