BABULAL DHOLPURIA vs. UNION OF INDIA .

Case Type: Civil Appeal

Date of Judgment: 12-02-2008

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http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Appeal (civil) 6622 of 2001 PETITIONER: BABULAL DHOLPURIA RESPONDENT: UNION OF INDIA & ORS. DATE OF JUDGMENT: 12/02/2008 BENCH: H.K. SEMA & MARKANDEY KATJU JUDGMENT: JUDGMENT O R D E R CIVIL APPEAL NO. 6622 OF 2001 WITH SLP(C) No.20075-20076/2004 Heard learned counsel for the appellant at great length. We see no reason to interfere. The appeals, being devoid of merit, are, accordingly, dismissed.