NOIDA ENTREPRENEURS ASSOCIATION Vs. NOIDA
LAWS(SC)-2001-1-60
SUPREME COURT OF INDIA
Decided on January 19,2001

NOIDA ENTREPRENEURS ASSOCIATION Appellant
VERSUS
NOIDA Respondents

JUDGEMENT

- (1.) I. A. No. 9/2000 in W. P. (C) no. 150/97 is dismissed.
(2.) We have heard the learned Amicus curiae and learned counsel.
(3.) Mr. Altaf Ahmed, learned Additional solicitor General appearing for the C. B. I. , states that the C. B. I. report, on completion of investigations, shall be filed within twelve weeks from today.;


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