UNION OF INDIA Vs. VIVEK CHAND SHARMA

LAWS(SC)-1999-12-113

SUPREME COURT OF INDIA

Decided on December 06,1999

UNION OF INDIA Appellant

VERSUS

VIVEK CHAND SHARMA Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard learned counsel for the parties.;