RAMDAS ATHAWALE Vs. UNION OF INDIA
LAWS(SC)-2004-9-55
SUPREME COURT OF INDIA
Decided on September 13,2004

RAMDAS ATHAWALE Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Issue Rule.
(2.) This writ petition involves a substantial question of law as to the interpretation of Articles 85 and 87 of the Constitution of India and, thus we are of the opinion that having regard to clause (3) of Article 145 thereof it should be heard by a five-Jude Bench. Order accordingly.;


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