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    J.K Staple And Tows, Kota v. Union Of India .

    P.N Bhagwati, C.J— The questions arising in these writ petitions are covered by the judgment delivered by us today in Writ Petition No. 498 of 1983 (1986) 4 SCC 66. In view of that judgment, these writ petitions must stand dismissed with no order as to costs.

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    J.K Staple And Tows, Kota v. Union Of India .
    (Aug 18, 1986)