T.N. GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA

LAWS(SC)-2012-1-97

SUPREME COURT OF INDIA

Decided on January 06,2012

T.N. GODAVARMAN THIRUMULPAD Appellant

VERSUS

UNION OF INDIA Respondents

JUDGEMENT

- (1.) State of Jammu & Kashmir is directed to file counter affidavit. 301 I.A. Nos. 1117-1118 in W.P. (C) No. 202/1995:
(2.) List on 16.1.2012. 302. I.A. No. 2066 (@ Cont. Pet. (C) No. 133/2007) in W.P. (C) No. 202/1995:
(3.) Post on 16.1.2012. 303. I.A. Nos. 2465-2466, 2467-2468 in W.P. (C) No. 202/1995:;

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