T.N. GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA (UOI) AND ORS.
LAWS(SC)-2011-3-136
SUPREME COURT OF INDIA
Decided on
March 07,2011
T.N. GODAVARMAN THIRUMULPAD
Appellant
VERSUS
UNION OF INDIA (UOI) AND ORS.
Respondents
JUDGEMENT
-
(1.) List next Monday.
Item No. 302
(2.) List next Monday. Item Nos. 303 304 and 305
(3.) Mr. D.K. Garg, learned Counsel for the applicant prays for leave to withdraw these interlocutory applications. Leave, as prayed for, is granted. The Interlocutory applications are, accordingly, dismissed as withdrawn.;
(2.) List next Monday.
(3.) Mr. D.K. Garg, learned Counsel for the applicant prays for leave to withdraw these interlocutory applications. Leave, as prayed for, is granted. The Interlocutory applications are, accordingly, dismissed as withdrawn.;
Copyright © Regent Computronics Pvt.Ltd.