Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.NOS.4-5
IN
CIVIL APPEAL NO.3303 OF 2008
STATE OF MAHARASHTRA ... APPELLANT
VERSUS
R.B. SHARMA & ANR. ... RESPONDENTS
O R D E R
Delay condoned in filing Restoration application.
Appeal restored.
I.A.Nos.4-5 are allowed accordingly.
...................J.
(DALVEER BHANDARI)
...................J.
(DEEPAK VERMA)
NEW DELHI;
15TH JULY, 2011