HUKAM RAJ KHINVSARA Vs. UNION OF INDIA
LAWS(SC)-1997-3-71
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on
March 17,1997
HUKAM RAJ KHINVSARA
Appellant
VERSUS
UNION OF INDIA
Respondents
JUDGEMENT
-
(1.) Delay condoned. Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal, by special leave, arises from the order of the Central Administrative Tribunal, Jodhpur, made on April 16, 1996 in O. A. No. 466/94.;
(2.) We have heard learned counsel on both sides.
(3.) This appeal, by special leave, arises from the order of the Central Administrative Tribunal, Jodhpur, made on April 16, 1996 in O. A. No. 466/94.;
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