T.N. GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA
LAWS(SC)-2012-2-120
SUPREME COURT OF INDIA
Decided on
February 06,2012
T.N. GODAVARMAN THIRUMULPAD
Appellant
VERSUS
UNION OF INDIA (UOI) AND ORS.
Respondents
JUDGEMENT
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(1.) Item No. 301:
Four weeks' time is granted to C.E.C. to file its report.
(2.) Post after four weeks. Item No. 302:
(3.) Two weeks' time is granted to C.E.C. to file its report.;
(2.) Post after four weeks.
(3.) Two weeks' time is granted to C.E.C. to file its report.;
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