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Judgment
6 paragraphs · 105 words
1.
Delay condoned in filing the substitution application and also in filing the Special Leave Petition.
2.
Application for substitution is allowed.
3.
Leave granted.
4.
Learned Counsel for the Appellants would submit that the question of law/issues raised in this Civil Appeal is/are identical with the question of law/issues raised and considered by this Court in the case of Udho Dass v. State of Haryana and Ors. Civil Appeal No. 3677 of 2010 (@ SLP (C) No. 9751/2008) on April 21, 2010.
5.
In view of the above, this appeal is also disposed of, on the same observations, conditions and directions.
6.
Ordered accordingly.