SAMUNDER SINGH Vs. UNION OF INDIA
LAWS(RAJ)-2001-2-129
HIGH COURT OF RAJASTHAN
Decided on February 12,2001

SAMUNDER SINGH Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

B.J.SHETHNA. J. - (1.) Notice to the respondents.
(2.) Mr. V. K. Mathur, who appeared before the CAT and who is also standing counsel for the respondents, is directed to accept notice.
(3.) At the request of learned counsel Mr. Kaushik, this matter is heard and disposed of finally.;


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