
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
||||||
![]() |
![]() |
![]() |
|
![]() |
||||||||
![]() |
![]() |
|||||||||||
![]() |
![]() |
![]() |
||||||||||
![]() |
![]() |
|||||||||||
|
||||||||||||
Report No. 99 4.4. View of Dr. McWhinney.- We may also note that Dr. McWhinney, in his reply to Question 23, has regarded such disposal (disposal without oral arguments) as practicable where no really consequential or new constitutional points are involved.1 1. Dr. Edward McWhinney's reply dated 18-1-1984, sent to the Member-Secretary, Law Commission of India. |
||||||||||||
![]() |
||||||||||||
![]() |
||||||||||||
![]() |
![]() |
|||||||||||
![]() |
|
![]() |
![]() |