TEESTA ATUL SETALVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. C.U. Singh, learned senior counsel appearing for the petitioner and Shri Tushar Mehta, learned Solicitor General of India appearing for the respondent/caveator.

(2.) This matter has come up before this Court since the Bench of two learned Judges of this Court, vide the order passed of even date, have differed on the question as to whether the petitioner was entitled to interim protection or not.

(3.) After the order was passed by the Division Bench, the Hon'ble the Chief Justice of India has constituted a Bench consisting three of us to decide the issue, on which the learned two Judges have differed.