SMT. PRATIMA THAPAR Vs. SHRI L.M. THAPAR AND OTHERS
LAWS(SC)-1986-10-41
SUPREME COURT OF INDIA
Decided on October 22,1986

Smt. Pratima Thapar Appellant
VERSUS
Shri L.M. Thapar And Others Respondents

JUDGEMENT

- (1.) It is not necessary to go into the controversy raised in the writ petition and the counter affidavit as these matters are pending before the Delhi High Court. Our earlier order will continue till disposal of the matter at the High Court and protection to the petitioner will be provided at her own cost @ Rs. 100/- per day. With these observations the writ petition is disposed of.;


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