UNION OF INDIA Vs. SUSHIL KUMAR MODI
LAWS(SC)-1997-8-26
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on
August 29,1997
UNION OF INDIA
Appellant
VERSUS
SUSHIL KUMAR MODI
Respondents
JUDGEMENT
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(1.) I. A. Nos. 5 and 6 are allowed.
(2.) Leave granted.
(3.) These appeals by special leave are against the order dated 29th August, 1997 passed by the Patna High court in CWJC Nos. 1617 of 1996 and 602 of 1996.;
(2.) Leave granted.
(3.) These appeals by special leave are against the order dated 29th August, 1997 passed by the Patna High court in CWJC Nos. 1617 of 1996 and 602 of 1996.;
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