- (1.) 301. I.A. Nos. 83-84 in W.P(C) No. 337/ 1995: 1. Four weeks time is granted to MoEF to file its report. No further time shall be granted.
(2.) State of Uttarakhand is directed to file response within four weeks. 302. I.A. Nos. 2843-2844 in W.P. (C) No. 202/1995:
(3.) Four weeks time is granted to the applicant/intervenor (s) to file rejoinder affidavit. 303. I.A. Nos. 12-13, 14-15, 16-17 & 18-19 in SLP(C) No. 19628-19629/2009:;