UNION OF INDIA Vs. SUSHILKUMAR PAUL

LAWS(SC)-1998-4-33

SUPREME COURT OF INDIA

Decided on April 24,1998

UNION OF INDIA Appellant

VERSUS

SUSHILKUMAR PAUL Respondents

Nanavati, J. - (1.) Delay condoned.
(2.) Special leave granted.
(3.) We have heard learned counsel for the parties.;