Dr. Virender Baboria Vs Union Of India & Ors.

Meghalaya High Court 13 Mar 2020 Writ Petition (c) No. 232 Of 2015 (2020) 03 MEG CK 0005
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (c) No. 232 Of 2015

Hon'ble Bench

Mohammad Rafiq, Cj

Advocates

R. Mazumdar, K. Paul

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 14, 226

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 03 MEG CK 0005
  • Coram: Mohammad Rafiq, Cj
  • Bench: Single Bench
  • Advocates: R. Mazumdar, K. Paul
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 14, 226
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