SAMAJ PARIVARTANA SAMUDAYA Vs. STATE OF KARNATAKA
LAWS(SC)-2018-4-224
SUPREME COURT OF INDIA
Decided on April 25,2018

Samaj Parivartana Samudaya Appellant
VERSUS
STATE OF KARNATAKA Respondents

JUDGEMENT

- (1.) The Central Empowered Committed ("CEC" for short) to file its report on or before 10th May, 2018. The matter will be considered on the said date. I.A. NO.269 OF 2017 IN W.P.(C) NO.562 OF 2009 [FOR DIRECTIONS] FILED ON BEHALF OF NMDC LTD
(2.) List the I.A. No. 269 of 2017 on 10th May, 2018 at 2.00 p.m. I.A. NOS.112363/2017 (FOR DIRECTIONS) AND 112359 (FOR PERMISSION TO FILE APPLICATION FOR DIRECTIONS) FILED ON BEHALF OF MINERAL ENTERPRISES LIMITED ("MEL")
(3.) This I.A. has been filed seeking the following relief: (a) Direct the Monitoring Committee to release the sum of Rs.3,74,48,365/-together with interest thereon; ;


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