- (1.) Issue notice returnable on 25-7-2003. The Delhi Government will file a reply by the next date of hearing. TCs (C) Nos. 78 and 79 of 2002
(2.) Let a reply be filed by the Delhi Government within four weeks. Rejoinder be filed in another two weeks. List these cases on 25-7-2003. Re. pricing of CNG by IGL
(3.) In order to resolve the controversy which has arisen, it has become necessary that the Ministry of Petroleum as well as the Delhi Government filed their response within four weeks to the report of Environment Pollution (Prevention and Control) Authority (EPCA) dated March 2003 and also to the affidavits filed by IGL dated 20-8-2002 (regarding first report of EPCA) and dated 7-5-2003 (regarding second report of EPCA). Meanwhile, IGL shall publish a notice for the public that there is no limitation on taking delivery of any amount of CNG i.e. up to their fullest capacity. List after summer vacation. Re. Amount deposited by NCT of Delhi (Transport Department);