The Judgment was delivered by BHAGWATI, C.J. :
BHAGWATI, C.J.
1. The questions arising in these writ petitions are covered by the judgment delivered by us today in Writ petition No. 498 of 1983 [(1986) 4 SCC 66] [LQ/SC/1986/269] . In view of that judgment, these writ petitions must stand dismissed with no order as to costs.
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Messrs J. K. Staple And Tows, Kota v. Union Of India
Messrs J. K. Staple And Tows, Kota v. Union Of India
(Supreme Court Of India)
No | 18-08-1986
Advocate List
Bench
- HON'BLE JUSTICE P. N. BHAGWATI (CJI)
- HON'BLE JUSTICE V.KHALID
- HON'BLE JUSTICE G.L. OZA
Eq Citations
- 1987 (11) ECR 28 (SC)
- (1986) 4 SCC 90
- 1986 (2) SCALE 277
- LQ/SC/1986/267
Head Note
Constitution of India — Art. 136 — Questions arising in these writ petitions covered by judgment in Writ Petition No. 498 of 1983, (1986) 4 SCC 66
