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LAWS(RAJ)-2022-3-40
DINESH KUMAR NUWAL Vs. UNION OF INDIA
Decided On March 15, 2022
Dinesh Kumar Nuwal
Appellant
V/S
UNION OF INDIA
Respondents
Referred Judgements :-
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA
[REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA
[REFERRED TO]
ST JOHNS TEACHERS TRANING INSTITURTE VS. REGIONAL DIRECTOR NATIONAL COUNCIL FOR TEACHER EDUCATION
[REFERRED TO]
J K INDUSTRIES LTD VS. UNION OF INDIA
[REFERRED TO]
JUDGEMENT
(1.) Issue notice to the respondents.
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