THESIMA BEGAM AND ANR. Vs. STATE OF TAMIL NADU

LAWS(SC)-2018-4-126

SUPREME COURT OF INDIA

Decided on April 02,2018

Thesima Begam And Anr. Appellant

VERSUS

STATE OF TAMIL NADU Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard learned counsel for the parties finally.;