Full Judgment Text
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PETITIONER:
STATE OF UTTAR PRADESH
Vs.
RESPONDENT:
STATE OF NAGALAND & ORS.
DATE OF JUDGMENT: 17/12/1997
BENCH:
SUHAS C. SEN, M. JAGANNADHA RAO
ACT:
HEADNOTE:
JUDGMENT:
THE 17TH DAY OF DECEMBER, 1997
Present:
Hon’ble Mr. Justice Suhas C.Sen
Hon’ble Mr. Justice M. Jagannadha Rao
Ashok H. Desai, Attorney General of India, and A.K. Goel,
Adv. General Kavin Gulati, Pradeep Misra, R. B. Misra,
Kamlendra Misra, Advs. with him for the appellant
Shanti Bhushan, P.K. Goswami, Dr. A.M. Singhvi, Sr. Advs.,
C.K. Sasi, Kailash Vasdev, Pradeep Agarwal, N.B. Khatwada,
Ms. Pratibha Jain, Goodwill Indeevar, Advs. with them for
the Respondents
O R D E R
The following Judgment of the Court was delivered.
WITH
TRANSFER PETITION (C) NOS. 418-421 OF 1997
Leave granted. Although elaborate arguments have been
advanced by the Attorney-General on behalf of the State of
Uttar Pradesh, the Solicitor General on behalf of the Union
of India and Mr. Shanti Bhushan on behalf of the Union of
India and Mr. Shanti Bhushan on behalf of the State of
Nagaland. We will not go into the merits of the case at
all. We have been informed that the writ petition even at
the admission stage has been heard at length. The judgment
is awaited. This is only an appeal from an interim order.
Since the judgment is going to be pronounced shortly we are
disinclined to interfere with the interim order passed at
this stage. We make it clear that we have not expressed any
opinion on the merits of the case. The Court hearing this
matter will be entirely free to decide the case in
accordance with the law. The appeals are disposed of
accordingly.
T.P. Nos. 418-421/97.
In view of the above decision in SLP (C) Nos. 21304-
07/97, no order is passed on the Transfer petitions at this
stage. The Transfer Petitions are also disposed of
accordingly.