D ESWARA NAIDU & ORS Vs. SPECIAL DEPUTY COLLECTOR (L A)

LAWS(SC)-2018-11-76

SUPREME COURT OF INDIA

Decided on November 20,2018

D Eswara Naidu And Ors Appellant

VERSUS

Special Deputy Collector (L A) Respondents

JUDGEMENT

Kurian Joseph, J. - (1.) C.A. @ SLP(C) Nos.28137/2017 Application for substitution is allowed subject to all just exceptions after condoning the delay and setting aside abatement in filing the substitution application.
(2.) Permission to special leave petition is granted.
(3.) Leave granted.;

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