J K STAPLE AND TOWS KOTA Vs. UNION OF INDIA
LAWS(SC)-1986-8-42
SUPREME COURT OF INDIA
Decided on August 18,1986

J K Staple And Tows Kota Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) The questions arising in these Writ Petition are covered by the judgment delivered by us today in Writ Petition no. 498 of 1983. In view of that judgment, these Writ Petition must stand dismissed with no order as to costs.;


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