M C MEHTA Vs. UNION OF INDIA
LAWS(SC)-2000-11-197
SUPREME COURT OF INDIA
Decided on November 21,2000

M.C.MEHTA Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Issue notice.
(2.) Learned counsel Mr C. V. Subba Rao accepts notice on behalf of the union of India.
(3.) Learned Solicitor-General seeks and is granted four weeks' time for filing counter-affidavit.;


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