STATE OF ASSAM Vs. MD HUSSAIN ALI
LAWS(SC)-2019-2-311
SUPREME COURT OF INDIA
Decided on February 11,2019

STATE OF ASSAM Appellant
VERSUS
Md Hussain Ali Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The appeal was not entertained by the Division Bench on the ground that there was a delay of 404 days.
(3.) Having heard the learned counsel for the parties, we set aside the order passed by the High court and remit the Writ Appeal for consideration on merits.;


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