MASSIMILANO LATORRE Vs. UNION OF INDIA
LAWS(SC)-2014-9-185
SUPREME COURT OF INDIA
Decided on
September 12,2014
Massimilano Latorre
Appellant
VERSUS
UNION OF INDIA
Respondents
JUDGEMENT
-
(1.)Taken on record.
(2.)Mr. Deepak Prakash, learned counsel for the applicant submits that applicant is not desirous of pressing the interlocutory applications.
(3.)Interlocutory applications for impleadment and direction are, accordingly, dismissed as not pressed. I.A. NO. 6 OF 2014 IN S.L.P. (C) No. 20370 of 2012:
(2.)Mr. Deepak Prakash, learned counsel for the applicant submits that applicant is not desirous of pressing the interlocutory applications.
(3.)Interlocutory applications for impleadment and direction are, accordingly, dismissed as not pressed. I.A. NO. 6 OF 2014 IN S.L.P. (C) No. 20370 of 2012:
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