SHIVDARSHAN LAL VASUDEVA Vs. UNION OF INDIA

LAWS(SC)-1997-9-60

SUPREME COURT OF INDIA

Decided on September 12,1997

SHIVDARSHAN LAL VASUDEVA Appellant

VERSUS

UNION OF INDIA Respondents

- (1.) Delay condoned.
(2.) Special leave granted.
(3.) We have heard the learned counsel for the parties.;