LAWS(ALL)-2010-8-386

UNION OF INDIA Vs. IFZAL HUSSAIN

Decided On August 25, 2010
UNION OF INDIA Appellant
V/S
Ifzal Hussain Respondents

JUDGEMENT

(1.) Matter is taken in revised cause list.

(2.) None appeared on behalf of the respondents.

(3.) Heard Sri Anil Srivastava, learned Counsel for the appellant.