SHRI KRISHAN (D) Vs. STATE OF HARYANA AND ORS

LAWS(SC)-2019-1-248

SUPREME COURT OF INDIA

Decided on January 02,2019

Shri Krishan (D) Appellant

VERSUS

State Of Haryana And Ors Respondents

- (1.) Permission to file the special leave petition is granted.
(2.) Delay condoned. Leave granted.
(3.) I.A. No.175762/2018 is allowed.;