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LAWS(MPH)-2020-5-453
AJAY PRATAP SINGH Vs. UNION OF INDIA
Decided On May 08, 2020
AJAY PRATAP SINGH
Appellant
V/S
UNION OF INDIA
Respondents
JUDGEMENT
(1.) Heard on admission.
(2.) Admit.
(3.) Record of the trial court be called for.
Click here to view full judgment.