PEOPLES UNION FOR CIVIL LIB DELHI Vs. ELECTROL REGISTRATION OFFICER
LAWS(SC)-1999-7-39
SUPREME COURT OF INDIA
Decided on
July 14,1999
PEOPLE'S UNION FOR CIVIL LIBERTIES (DELHI)
Appellant
VERSUS
ELECTROL REGISTRATION OFFICER
Respondents
JUDGEMENT
-
(1.) . Issue notice.
(2.) . The notice shall state that the matter may be disposed of at the SLP stage by an order remitting the writ petition to the High court for hearing and final disposal.;
(2.) . The notice shall state that the matter may be disposed of at the SLP stage by an order remitting the writ petition to the High court for hearing and final disposal.;
Copyright © Regent Computronics Pvt.Ltd.