LAWS(DLH)-2014-9-340

UNION OF INDIA Vs. SALIM BEG

Decided On September 30, 2014
UNION OF INDIA Appellant
V/S
Salim Beg Respondents

JUDGEMENT

(1.) CAV 864/2014

(2.) ISSUE notice.

(3.) WITH consent of counsel for the parties, the petition was heard finally.