STATE OF U.P vs. SANT LAL

Case Type: Special Leave To Petition Civil

Date of Judgment: 08-04-2013

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Full Judgment Text

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION Special Leave Petition (Civil) NO.10587 of 2013] @
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Versus Sant Lal .. Respondent WITH Special Leave Petition (Civil) NO.10588 of 2013] @ ( CC No.5264 of 2013) Special Leave Petition (Civil) NO.10589 of 2013] @ ( CC No.5563 of 2013) and Special Leave Petition (Civil) NO.10590 of 2013] @ ( CC No.5587 of 2013) O R D E R K. S. Radhakrishnan, J In view of the Judgment pronounced by this Court on 11.3.2013 in Civil Appeal No. 2326 of 2013 @ SLP(C) No.12960 of JUDGMENT 2008 State of U.P . v. Hari Ram these special leave petitions are dismissed. ……………………………..J. (K.S. Radhakrishnan) ……………………………..J. (Dipak Misra) New Delhi, April 08, 2013 Page 1 JUDGMENT Page 2