EX. HAVILDAR BHOOP SINGH Vs. UNION OF INDIA
LAWS(SC)-2022-8-117
SUPREME COURT OF INDIA
Decided on
August 30,2022
Ex. Havildar Bhoop Singh
Appellant
VERSUS
UNION OF INDIA
Respondents
JUDGEMENT
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(1.)We have gone through the curative petition and the relevant documents.
(2.)In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, (2002) 4 SCC 388.
(3.)The Curative Petition is, therefore, dismissed.
(2.)In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, (2002) 4 SCC 388.
(3.)The Curative Petition is, therefore, dismissed.
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