Union Of India v. Zila Singh And Others

Order

1. Despite service, none appears on behalf of the respondents.

2. IA No. 2 for substitution is allowed.

3. Delay condoned.

4. Special leave granted.

5. In view of a three-Judge Bench decision of this Court in Union of India v. Ram Phool dated 28-11-2002, this appeal is allowed and the judgment under challenge is set aside. There shall be no order as to costs.