DALIP SINGH (DEAD) Vs. STATE OF HARYANA & ORS

LAWS(SC)-2019-3-60

SUPREME COURT OF INDIA

Decided on March 01,2019

Dalip Singh (Dead) Appellant

VERSUS

State Of Haryana And Ors Respondents

- (1.) Permission to file Special Leave Petition(s) is granted.
(2.) Delay condoned.
(3.) Application(S) for substitution is/are allowed.;