N D JAYAL Vs. UNION OF INDIA
LAWS(SC)-1999-2-82
SUPREME COURT OF INDIA
Decided on February 02,1999

N.D.JAYAL Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) LEARNED counsel for the Union of India submits that both the Reports have been accepted by the Union of India and an affidavit to that effect shall be filed in the court during the course of the day alongwith the relevant documents. An advance copy has been furnished to learned counsel for the opposite side. List after two weeks for directions.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.