SUPREME COURT OF INDIA

Before:- S.P. Bharucha and D.P. Wadhwa, JJ.

Special Leave to Appeal (C) No. 3657 of 1999 (From the judgement and order dated 16.2.1999 in CMP 382 of 1999. D/d. 26.3.1999.

Parents Forum for Meaningful EDU. and Another - Petitioners

Versus

C.B.S.E. and others - Respondents

None.

[Para ]

JUDGMENT

1. The application for exemption is allowed.

2. Adjourned for four weeks. In the meantime the order under challenge shall not be given effect to.

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