CENTRAL BOARD OF SECONDARY EDUCATION Vs. ADITYA BANDOPADHYAY

LAWS(SC)-2011-9-28

SUPREME COURT OF INDIA

Decided on September 09,2011

CENTRAL BOARD OF SECONDARY EDUCATION Appellant

VERSUS

ADITYA BANDOPADHYAY Respondents

JUDGEMENT

- (1.) Item No. 301: IA Nos. 128-129 & 144: 1. As prayed, four weeks' time is granted to file report of National Board for Wild Life.
(2.) List immediately thereafter. Item No. 302: IA Nos. 3051-3053:
(3.) List these I.A.s after four weeks. Item No. 303: IA No. 925 with C.P.(C) No. 193/2001, IA No. 1127 in 925 and IA No. 4 in C.P.(C) No. 193/2001:;

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