MRS. LAXMI SAXENA THROUGH SUPREME COURT LEGAL AID COMMITTEE Vs. UNION OF INDIA & ORS.
LAWS(SC)-1987-1-121
SUPREME COURT OF INDIA
Decided on January 30,1987

Mrs. Laxmi Saxena Through Supreme Court Legal Aid Committee Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

- (1.) Having heard learned counsel for the parties that investigation of the case will be taken up by the Central Bureau of Investigation forthwith, we dispose of the case accordingly. Papers and articles concerned available with the Police Station Vinay Nagar and/or the Superintendent of Police Mahendergarh will be immediately forwarded to the Central Bureau of Investigation.;


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