ACTION COMM FOR IMP OF SRIKRISHNA R Vs. UNION OF INDIA
LAWS(SC)-1999-5-111
SUPREME COURT OF INDIA
Decided on
May 14,1999
ACTION COMMISSIONER FOR IMP.OF SRIKRISHNA R.
Appellant
VERSUS
UNION OF INDIA
Respondents
JUDGEMENT
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(1.) THE intervenor has filed a reply to the counter affidavit of the State of Maharashtra. THE State of Maharashtra seeks to file a reply to the affidavit filed by the intervenor. Six weeks time is granted. THE union of India also wants to file a reply. Permission granted.
(2.) LIST the matters after summer vacation.;
(2.) LIST the matters after summer vacation.;
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