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    Hav. Jaibir Singh v. Union Of India & Ors.

    1. The petitioner, by this petition is challenging the discharge order passed in 2000 in the year 2011. It is an extremely belated petition and, thus, cannot be entertained. Consequently, the petition is dismissed with no order as to costs. The statutory complaint filed by the petitioner may be disposed of by the respondents accordingly.

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    Hav. Jaibir Singh v. Union Of India & Ors.
    (May 4, 2011)