Full Judgment Text
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CASE NO.:
Special Leave Petition (civil) 13658 of 1996
PETITIONER:
Consumer Education Research society
RESPONDENT:
Union of India & Ors.
DATE OF JUDGMENT: 26/05/2004
BENCH:
CJI & P. VENKATARAMA REDDI
JUDGMENT:
JUDGMENT
O R D E R
I.As. Nos. 7 & 8, 12, 13-16, 17-22, 23-28, 29-34 & 36 & 37
In
SPECIAL LEAVE PETITION (C) NO. 13658 OF 1996
It will not be appropriate to make any orders in these interlocutory
applications at this stage unless the main petition is heard. It is only
thereafter the prayers made in these interlocutory applications can be
considered.
List for final hearing at an early date along with these interlocutory
applications.