AMIT KUMAR Vs. SONILA
LAWS(SC)-2018-7-182
SUPREME COURT OF INDIA
Decided on
July 11,2018
AMIT KUMAR
Appellant
VERSUS
Sonila
Respondents
JUDGEMENT
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(1.) Issue notice.
(2.) Mr. Amol B.Karande, Adv. who appears on caveat accepts notice on behalf of the respondents.
(3.) Leave granted.;
(2.) Mr. Amol B.Karande, Adv. who appears on caveat accepts notice on behalf of the respondents.
(3.) Leave granted.;
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