PUBLIC HEALTH AND ENGINEERING DEPARTMENT Vs. RAJENDRA SINGH
LAWS(SC)-2009-7-42
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on
July 28,2009
PUBLIC HEALTH AND ENGINEERING DEPARTMENT
Appellant
VERSUS
RAJENDRA SINGH
Respondents
JUDGEMENT
Tarun Chatterjee, J. -
(1.) Delay condoned.
(2.) Leave granted.
(3.) This special leave petition, in which leave has already been granted, has been filed against the final judgment and order dated 2nd of March, 2005 in Writ Petition (C) No. 683 of 2002 by the High Court of Madhya Pradesh Bench at Indore.;
(2.) Leave granted.
(3.) This special leave petition, in which leave has already been granted, has been filed against the final judgment and order dated 2nd of March, 2005 in Writ Petition (C) No. 683 of 2002 by the High Court of Madhya Pradesh Bench at Indore.;
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