PARENTS FORUM FOR MEANINGFUL EDU Vs. C B S E

LAWS(SC)-1999-3-143

SUPREME COURT OF INDIA

Decided on March 26,1999

PARENTS FORUM FOR MEANINGFUL EDUCATION Appellant

VERSUS

C.B.S.E Respondents

JUDGEMENT

- (1.) The application for exemption is allowed.
(2.) Adjourned for four weeks. In the meantime the order under challenge shall not be given effect to.;

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