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Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges

    Ex. Sub. Db Ram v. Union Of India

    Learned counsel for the respondents informs that the petitioner's punishment has been set aside and thus, he has been granted the required relief and that the communication in that regard has already been sent to the petitioner.

    In that view of the matter the present petition has become infructuous, and is accordingly disposed. It is, however, kept open to the petitioner to have the matter revived in case the petitioner feels that anything still remained.

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    Ex. Sub. Db Ram v. Union Of India
    (Jan 8, 2013)