Consumer Education Research Society Vs. Union of India & Ors [2004] Insc 401 (26 May 2004)
Cji & P. Venkatarama Reddi
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.
