GODAVARMAN THIRUMULPAD T. N. Vs. UNION OF INDIA
LAWS(SC)-2002-10-138
SUPREME COURT OF INDIA
Decided on
October 29,2002
Godavarman Thirumulpad T. N.
Appellant
VERSUS
UNION OF INDIA
Respondents
Cited Judgements :-
STEEL AUTHORITY OF INDIA LTD VS. STATE OF CHHATTISGARH [LAWS(CHH)-2019-9-123] [REFERRED TO]GODAVARMAN THIRUMULPAD T. N. VS. UNION OF INDIA [LAWS(SC)-2009-10-84] [REFERRED TO]
T. N. GODAVARMAN THIRUMULPAD VS. UNION OF INDIA [LAWS(SC)-2009-2-256] [REFERRED TO]
FAROOK SHAIKH VS. STATE OF GUJARAT [LAWS(GJH)-2013-5-31] [REFERRED TO]
JUDGEMENT
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(1.)REPORT of the Central Empowered Committee regarding transfer of funds and related issues
1. Further report of the Central Empowered Committee regarding transfer of funds and related issues has been filed. Copy of the same is being given to Mr. A.D.N. Rao. To come up for appropriate orders on 1-11-2002. 2. IA No. 756
(2.)TO be listed for hearing after three weeks before a Bench of which the Hon'ble Mr. Justice Y. K. Sabharwal and the Hon'ble Mr. Justice Arijit Pasayat are members.
Ia No. 276 with Ias Nos. 413, 437, 453 and 454 Mr. Kapil Sibal, learned Senior Counsel commenced his arguments at 2.45 p.m. and was on his legs when the Court rose for the day leaving the matter as part - heard.
(3.)CORAM and appearance: same as on 29-10-2002 Mr. Kapil Sibal resumed his arguments at 10.35 a.m. and concluded at 11.15 a.m. Thereafter, Mr. G. L. Sanghi and Mr. Ranjit Kumar made their submissions for 15 minutes each. Mr. Harish N. Salve, learned amicus curiae made his submissions from 11.45 a.m. to 12.05 p.m. Arguments concluded. The Court then made the following order:
1. Further report of the Central Empowered Committee regarding transfer of funds and related issues has been filed. Copy of the same is being given to Mr. A.D.N. Rao. To come up for appropriate orders on 1-11-2002. 2. IA No. 756
(2.)TO be listed for hearing after three weeks before a Bench of which the Hon'ble Mr. Justice Y. K. Sabharwal and the Hon'ble Mr. Justice Arijit Pasayat are members.
Ia No. 276 with Ias Nos. 413, 437, 453 and 454 Mr. Kapil Sibal, learned Senior Counsel commenced his arguments at 2.45 p.m. and was on his legs when the Court rose for the day leaving the matter as part - heard.
(3.)CORAM and appearance: same as on 29-10-2002 Mr. Kapil Sibal resumed his arguments at 10.35 a.m. and concluded at 11.15 a.m. Thereafter, Mr. G. L. Sanghi and Mr. Ranjit Kumar made their submissions for 15 minutes each. Mr. Harish N. Salve, learned amicus curiae made his submissions from 11.45 a.m. to 12.05 p.m. Arguments concluded. The Court then made the following order:
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