KIRAN BEDI AND OTHERS Vs. DELHI ADMN. AND OTHERS

LAWS(SC)-1989-5-59

SUPREME COURT OF INDIA

Decided on May 04,1989

Kiran Bedi And Others Appellant

VERSUS

Delhi Admn. And Others Respondents

- (1.) Special leave petition is disposed of in terms of the signed Order, which is placed on the file.;