HITESH & ANR Vs. DEEPA & ANR
LAWS(SC)-2019-2-201
SUPREME COURT OF INDIA
Decided on February 11,2019

Hitesh And Anr Appellant
VERSUS
Deepa And Anr Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties and perused the relevant material.
(3.) As per the liberty granted in terms of order dated 15th February, 2018, appellant(s) have already deposited a sum of Rs.7 lakhs in this Court.;


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