TEHSEEN S.POONAWALLA Vs. UNION OF INDIA
LAWS(SC)-2018-7-174
SUPREME COURT OF INDIA
Decided on July 03,2018

Tehseen S.Poonawalla Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Heard Mr. Sanjay R. Hegde, learned senior counsel for the petitioner in W.P.(C) No.754/2016, Ms. Indira Jaising, learned senior counsel for the petitioner in W.P.(C) No.732/2017, Mr. Colin Gonsalves, learned senior counsel for the petitioner in W.P.(Crl.) No.122/2017, Mr. P.S. Narasimha and Mr. A.S. Nadkarni, learned Additional Solicitor Generals for the Union of India, Mr. V. Giri and Mr. Sidharth Luthra, learned senior counsel for the applicants. Hearing concluded. Judgment reserved.
(2.) Parties and the intervenors are directed to file the written notes of submission within three days hence.
(3.) Contempt Petition (C) No.1986/2017 in W.P.(C) No.732/2017;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.