TEJVEER & ANR Vs. STATE OF U P & ORS

LAWS(SC)-2019-2-404

SUPREME COURT OF INDIA

Decided on February 01,2019

Tejveer And Anr Appellant

VERSUS

State Of U P And Ors Respondents

- (1.) Delay condoned.
(2.) We are not issuing notice to the National Thermal Power Corporation Limited.
(3.) Leave granted.;