UNION OF INDIA Vs. RISAL SINGH
LAWS(SC)-1997-4-41
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on
April 29,1997
UNION OF INDIA
Appellant
VERSUS
RISAL SINGH
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal by special leave arises from the judgment of the Delhi High Court, made on 30/10/1991 in RFA No. 203 of 1991.;
(2.) Leave granted.
(3.) This appeal by special leave arises from the judgment of the Delhi High Court, made on 30/10/1991 in RFA No. 203 of 1991.;
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