UNION OF INDIA Vs. A AJIT SINGH S O S CHET SINGH R O NO 19 FAIZ BAZAR DARYAGANJ DELHI 6
LAWS(SC)-1997-4-86
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on
April 29,1997
UNION OF INDIA
Appellant
VERSUS
A.AJIT SINGH
Respondents
JUDGEMENT
-
(1.) Substitution allowed.
(2.) Leave granted.
(3.) This appeal by special leave arises from the judgment of the Delhi High Court, made on 18-8-1996, in RFA No. 87 of 1974.;
(2.) Leave granted.
(3.) This appeal by special leave arises from the judgment of the Delhi High Court, made on 18-8-1996, in RFA No. 87 of 1974.;
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