C.R.NEELAKANDAN Vs. UNION OF INDIA
LAWS(SC)-2014-5-83
SUPREME COURT OF INDIA
Decided on May 07,2014

C.R.Neelakandan Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) In view of our separate judgment pronounced today in Original Suit No. 3 of 2006 (State of Tamil Nadu v. State of Kerala and Anr.), nothing further remains to be decided in this special leave petition and it is dismissed accordingly.;


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