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    Ex. Sep Kaptan Singh v. Union Of India & Others

    Heard.

    This is third round of litigation and in one of the decisions given by Delhi High Court, contention of learned counsel for the petitioner has already been rejected. We cannot undo the judgment. Therefore, same is dismissed with no order as to costs.

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    Ex. Sep Kaptan Singh v. Union Of India & Others
    (Feb 22, 2010)