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    All India Canara Sc/St Employees' Association And Others v. Union Of India And Others

    R.S Pathak, J.— Special leave granted.

    2. It is clear that the Order dated April 2, 1980 made by the Calcutta High Court can operate in respect of those proceedings only which are taken within the jurisdiction of that court. The order is clarified accordingly.

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    All India Canara Sc/St Employees' Association And Others v. Union Of India And Others
    (Apr 27, 1981)