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AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • None
  • Mr. J.S Yadav, Advocate
Judges
  • A.K Mathur
  • Chairperson
  • S.S Dhillon, Member
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • None
  • Mr. J.S Yadav, Advocate
Judges
  • A.K Mathur
  • Chairperson
  • S.S Dhillon, Member
See more information ...
Smart Summary

    Sub. Maj. Koja Ram v. Union Of India & Ors.

    Admit. Issue notices.

    Learned counsel for the Respondents accepts notice. He prays for and is granted one week's time to file a reply. Rejoinder thereto, if any, be filed within one week thereafter.

    Put up on 01.02.2012.

    Tagged with OA No. 454 of 2011 (Hav. Kareppa Sanak v. Union of India)

    Meanwhile the recovery shall not be effected.

    Order dasti.

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    Comments

    Sub. Maj. Koja Ram v. Union Of India & Ors.
    (Jan 11, 2012)