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A.Tajudeen vs Union Of India on 6 June, 2014

J               ITEM NO.104               COURT NO.3                      SECTION XII

                                   S U P R E M E C O U R T O F I N D I A
                                              RECORD OF PROCEEDINGS

               Civil Appeal No(s). 5773/2009

               A.TAJUDEEN                                            Appellant(s)

                                                       VERSUS

               UNION OF INDIA                                     Respondents(s)


               Date : 06/06/2014 This appeal was called on for hearing
                                 today.

               CORAM :
                                 HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                                 HON’BLE MR. JUSTICE C NAGAPPAN
                                        [VACATION BENCH]


               For Appellant(s)         Mr. R. Nedumaran,Adv.


               For Respondent(s)        Mr.   K. Radhakrishnan, Sr. Adv.
                                        Mr.   Arijit Prasad, Adv.
                                        Ms.   Kiran Bhardwaj, Adv.
                                        For   Mr. B.V. Balaram Das,AOR(Not present)

                         UPON hearing the counsel the Court made the following
                                                 O R D E R

Arguments heard.

Judgment reserved.

(PRAVEEN KUMAR CHAWLA) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR List of books cited:

1.Foreign Exchange Regulation Act, 1973

2.(2008) 16 SCC 537 (para 16) - by Mr. R.Nedumaran, Advocate.

3.(1992) 3 SCC 178 at 195 (para 34)-by Mr. K.Radhakrishnan, Signature Not Verified Digitally signed by Sr. Adv.