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Union of India UOI and Ors. v. Chatro Devi and Ors.

Supreme Court Of India
May 7, 2014

ORDER

1. The facts and issue involved in the abovesaid appeals are identical and have to be decided in terms of our judgment passed today in Civil Appeal Nos. 5478-5483 of 2014.

2. The appeals are dismissed in terms thereof. No order as to costs.