Supreme CourtDivision Bench(1998) 08 SC CK 0060

Mohan Lal Gupta vs U.O.I.

Supreme Court Of India · Decided on 17 August 1998 · Citation: AIR 1999 SC 1585 : (1998) 5 SCALE 499

HON’BLE JUDGES
S. Saghir Ahmad, J · K.T. Thomas, J
RESULT
Allowed
CASE NUMBER
Writ Petition (C) No. 371/98

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Judgment

8 paragraphs · 185 words
1.

In view of the importance of the contention raised, we deem it fit that this matter be heard by a Bench of three Hon'ble Judges.

2.

Learned Attorney General submits that he will be away from the country till 29th of this month. This can be submitted before the Hon'ble, the Chief Justice, for fixing the next date of posting.

3.

I.A. No...................... of 1998 in W.P. (C) 371/98 taken on board.

4.

Let a copy of this application be given to learned Attorney General and the other counsel appearing in the matter, so that the applicant may also be heard.

5.

W.P. (C) No. D11556/98, W.P. (C) No. 152/98 and W.P. (C) No. 399/98 may also be tagged with this petition. W.P. (C) No. D11556/98 COMMITTEE ON JUDL. ACCOUNTABILITY VS HON'BLE THE CHIEF JUSTICE OF INDIA & ANR

6.

Tag with W.P. (C) No. 371/1998. W.P. (C) No. 152/98 (With I.A. in WP(C) 152/98) R.K.SINGH VS UNION OF INDIA

7.

Tag with W.P. (C) No. 371/1998. W.P. (C) No. 399/98. S.N. BHARDWAJ VS U.O.I. & Ors.

8.

Tag with W.P. (C) No. 371/1998.