Supreme Court of India
Mahesh Chand Bisht And Anr. vs Union Of India (Uoi) And Ors. on 15 December, 1997
Equivalent citations: AIR1999SC1575, AIR 1999 SUPREME COURT 1575, 1998 AIR SCW 4062 1997 (7) SCALESP 22, 1997 (7) SCALESP 22
Bench: J.S. Verma, B.N. Kirpal
ORDER
1. The question whether the petitioners should be permitted to represent the cause which is brought in public interest would be decided on the petitioners furnishing full particulars on an affidavit of their concern and the purpose to agitate the same in the Court. The affidavit would be filed within two weeks. The question of appointment of A. C. would also be considered at that time.
2. Issue notice returnable on 5-1-98.