T.N. GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA (UOI) AND ORS.
LAWS(SC)-2011-11-111
SUPREME COURT OF INDIA
Decided on
November 25,2011
T.N. GODAVARMAN THIRUMULPAD
Appellant
VERSUS
UNION OF INDIA (UOI) AND ORS.
Respondents
JUDGEMENT
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(1.) In 301 I.A. Nos. 3127-3128 in W.P. (C) No. 202/1995:
Learned Counsel appearing for the State of Orissa sought time for filing counter affidavit.
(2.) Four weeks" time granted for filing the same.
(3.) In the same time MOEF may file its response. In 302 I.A. Nos. 3239-3240: ;
(2.) Four weeks" time granted for filing the same.
(3.) In the same time MOEF may file its response.
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