STATE OF M.P. vs. SOBRAN .

Case Type: Special Leave To Petition Civil

Date of Judgment: 15-05-2009

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Full Judgment Text

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION INTERLOCUTORY APPLICATION NO.7 OF 2009 IN SPECIAL LEAVE PETITION (C) NO.5415 OF 2007 STATE OF MADHYA PRADESH ....PETITIONER VERSUS SOBRAN & ORS. ....RESPONDENTS O R D E R Application for modification/clarification of this Court's order dated 25.7.2008 is allowed. The words “and special leave petitions” in paragraph 2 of the aforesaid order stand deleted and the special leave petition is restored to its original number. .........................J. (TARUN CHATTERJEE) .........................J. (H.L. DATTU) NEW DELHI, MAY 15, 2009.