UTTAR PRADESH URDU DEVELOPMENT ORGANISATION Vs. STATE ELECTION COMMISSIONER
LAWS(SC)-2014-9-174
SUPREME COURT OF INDIA
Decided on
September 04,2014
UTTAR PRADESH URDU DEVELOPMENT ORGANISATION
Appellant
VERSUS
STATE ELECTION COMMISSIONER
Respondents
JUDGEMENT
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(1.)IN light of the judgment passed today in U.P. Hindi Sahitya Sammelan v. State of U.P. (Civil Appeal No. 459 of 1997), the appeal shall now be posted before the regular Bench.
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