MITA PAL Vs. UNION OF INDIA
LAWS(CAL)-2005-7-1
HIGH COURT OF CALCUTTA
Decided on July 10,2005

MITA PAL Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Just desert.
(2.) While appreciating the anguish of the Petitioner, who has come up before this Court with a lurking apprehension of the loss of her Soul Mate, that should be the prime consideration of this Court.
(3.) Justice is always above Law; yet it has to be in accordance with Law.;


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