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Justice I P Mukerji observed that the Division Bench agreed to send the issue to a larger Bench and Supreme Court also directed the larger Bench should hear out the case.
Appearing for the petitioners, Kalyan Banerjee argued that we are product of a chartered High Court which may not be upgraded like Supreme Court,but we do know little bit of law.
Solicitor General Tushar Mehta said the state does not want that the court should hear the merit of the case.
The country wants to know and the constitutional court can not throw out the mattet on technical grounds.Mehta submitted the court should hear him first.
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