H.L.GOKHALE,J.CHELMESWAR,JJ. - (1.) Heard Mr. Sanjay Parikh, learned counsel, in support of this application. Mr. S.P. Singh, learned senior counsel, appears for the Environmental Ministry.
(2.) With respect to the issue as to whether the 170 containers have been incinerated or not, as mentioned in paragraph 16 of the judgment of this Court in Research Foundation for Science, Technology and Natural Resource Policy v. Union of India & Ors., reported in 2012(6)SCALE 253 . Mr. Singh wants to take instructions and file an affidavit. The same may be filed with in four weeks. It should also be stated in the affidavit if there are any other containers, which are hazardous and which are lying in JNPT in Mumbai.
(3.) The matter may be listed after six weeks. I.A. No. 43 of 2007;