- (1.) As a last chance, one week's time is granted to State of Bihar to carry out necessary corrections, as pointed out by the Registry.302. I.A. Nos. 83-84 in W.P. (C) No. 337/ 1995:
(2.) Three weeks' time is granted to MoEF to file its affidavit. 303. I.A. Nos. 2870-2871 in W.P. (C) No. 202/1995:
(3.) Adjourned by three weeks. 304. I.A. Nos. 3273-3274 in W.P. (C) No. 202/1995:;