NODIYA ENTREPRENEURS ASSOCN Vs. N O I D A
LAWS(SC)-2000-5-33
SUPREME COURT OF INDIA
Decided on May 05,2000

NODIA ENTREPRENEURS ASSOCIATION Appellant
VERSUS
N.O.I.D.A Respondents

JUDGEMENT

- (1.) Mr. Altaf Ahmed, learned Additional Solicitor General, appearing for the C. B. I. states that the investigation by the C. B. I, will take about four weeks more.
(2.) The learned Amiens Curiae states that the reports of the Chairman, Board of Revenue, State of U. P. do not adversely affect any of the parties before us so that copies of these reports need not be disclosed to any one of them.
(3.) The report of the. Lokayukt (disclosed in Writ Petition (C) No. 529/98) shall continue to remain under seal.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.