(5)No judgment and no such opinion shall be delivered by the Supreme Court save with the concurrence of a majority of the Judges present at the hearing of the case, but nothing in this clause shall be deemed to prevent a Judge who docs not concur from delivering a dissenting judgment or opinion.[Editorial comment-The Constitution (Forty-Third Amendment) Act, 1977,According to the Constitution’s article 145, The phrase “article 139(A)” shall be substituted for the words, figures, and letters “articles 131(A) and 139(A)” in Sub-Clause (cc) of Clause (1); The words, figures, and letter “article 144(A) and of” shall be deleted from clause (2); In clause (a), the phrases, numbers, and letter “Subject to the limits of Article 144(A)” must be removed from Clause(3). Also Refer]
