Supreme Court of India
State Of Maharashtra vs R.B.Sharma & Anr on 15 July, 2011
Bench: Deepak Verma, Dalveer Bhandari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.NOS.4-5
IN
CIVIL APPEAL NO.3303 OF 2008
STATE OF MAHARASHTRA ... APPELLANT
VERSUS
R.B. SHARMA & ANR. ... RESPONDENTS
O R D E R
Delay condoned in filing Restoration application.
Appeal restored.
I.A.Nos.4-5 are allowed accordingly.
...................J. (DALVEER BHANDARI) ...................J. (DEEPAK VERMA) NEW DELHI;
15TH JULY, 2011