ALL INDIA IMAM ORGANIZATION Vs. UNION OF INDIA
LAWS(SC)-1999-7-54
SUPREME COURT OF INDIA
Decided on July 23,1999

ALL INDIA IMAM ORGANIZATION Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) MR. Raju Ramachandran, senior counsel says that excepting respondent No. 9 all the others have been served. Respondent No. 9 will be served within 2 weeks and proof of Dasti 30 Service will be filed within the same period.
(2.) PUT up thereafter.;


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