1. Place these matters on 10-1-2012, before the Constitution Bench, liberty is granted to the parties to complete the pleadings within four weeks from today.
SLPs (C) Nos. 27824 and 27841 of 2011
2. Taken on Board. Mr. Amar Dave, learned counsel for the petitioner(s), mentioned these petitions and stated that issues arising in these petitions are akin to Civil Appeal No.7019 of 2005 and connected matters. Hence, these petitions be also taken up for hearing along with Civil Appeal No.7019 of 2005 before the Constitution Bench.
3. We order accordingly.
Bharat Aluminium Company v. Kaiser Aluminium Technical Services Inc
Bharat Aluminium Company v. Kaiser Aluminium Technical Services Inc
(Supreme Court Of India)
Civil Appeal No. 7019 Of 2005 With 6284 Of 2004, 3678 Of 2007 & Transferred Case (C). No. 35 Of 2007 | 01-11-2011
Advocate List
Bench
- HON'BLE CHIEF JUSTICE MR. S.H. KAPADIA
- HON'BLE MR. JUSTICE A.K. PATNAIK
- HON'BLE MR. JUSTICE SWATANTER KUMAR
Eq Citations
- (2012) 9 SCC 648
- LQ/SC/2011/1424
Head Note
Constitution and Citizenship — Citizenship Act, 1955 — Ss. 5(1)(c) & (d) and 6(1) — Citizenship by naturalisation — Eligibility — Persons belonging to minority communities — Whether can be denied citizenship by naturalisation — Constitution of India, Art. 11
