RAJENDRA KUMAR SHARMA AND ORS. Vs. STATE OF UTTAR PRADESH AND ORS.
LAWS(SC)-2009-8-165
SUPREME COURT OF INDIA
Decided on August 18,2009

Rajendra Kumar Sharma And Ors. Appellant
VERSUS
State of Uttar Pradesh and Ors. Respondents

JUDGEMENT

- (1.) Although, the case has been listed for consideration of the I.A. filed by the petitioners for interim relief, learned Counsel for the parties agreed that the main case may be disposed of.
(2.) Delay in filing the special leave petition is condoned.
(3.) Leave granted.;


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