STATE OF UTTAR PRADESH Vs. ANUPAM TRADERS
LAWS(SC)-1989-3-80
SUPREME COURT OF INDIA
Decided on March 28,1989

STATE OF UTTAR PRADESH Appellant
VERSUS
Anupam Traders Respondents

JUDGEMENT

- (1.) It is reported that the Finance Minister of the government of India has in the course of his budget speech stated that the cement control has been lifted in India. In the circumstances, we do not find any reason to entertain this petition since it has become infructuous. The special leave petition is dismissed. Court Master;


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