CONSUMER EDUCATION AND RESEARCH SOCIETY. Vs UNION OF INDIA .
Case number: SLP(C) No.-013658-013658 / 1996
Diary number: 60024 / 1996
Advocates: PAREKH & CO. Vs
HEMANTIKA WAHI
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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.