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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.