M C MEHTA Vs. UNION OF INDIA
LAWS(SC)-2000-3-95
SUPREME COURT OF INDIA
Decided on March 31,2000

M.C.MEHTA Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Faced with the situation that the Court is not inclined to make any change in its order dated 28/7/1998, learned Additional Solicitor General submits that he shall file an appropriate application with proper undertakings giving a schedule of compliance and seeks to withdraw these applications at this stage. We record the statement of the learned Additional Solicitor General and dismiss these applications as withdrawn.;


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