T N GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA

LAWS(SC)-1998-2-79

SUPREME COURT OF INDIA

Decided on February 23,1998

T.N.GODAVARMAN THIRUMULKPAD Appellant

VERSUS

UNION OF INDIA Respondents

JUDGEMENT

- (1.) I. A. No. 254. In view of the orders made in IAs 255-257, no orders are required on this application. The application shall be consigned to records.
(2.) IAs. 255-257 Replies have been filed on behalf of the State of Madhya Pradesh to all the three interim applications. Copies of the replies have been furnished to Mr. Harish Salve, learned amicus curiae. He submits that he may be granted a short adjournment to examine the replies and make further submission on the interim applications. We grant his prayer. The three interim applications shall be listed after two weeks.
(3.) IA. 276 Reply affidavit has been filed on behalf of the State of Karnataka. Copy of the same has been furnished to learned amicus curiae who prays for two weeks' time to examine the reply and make further submissions. List after two weeks.;

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