- (1.) The issues relating to I.A. No.63 of 2013, and the payment of incineration charges by M/s. Shiv Priya Overseas (P) Ltd., are adjourned for four weeks to enable the learned Additional Solicitor General, Mr. P.P. Malhotra, to file his response to the said Interlocutory Application.
(2.) The matter relating to Bhopal and the supply of potable drinking water and other issues, is taken up for consideration.
(3.) This matter had been adjourned till today to consider the follow-up action, which was directed to be taken in terms of our last order dated 6th November, 2012. In the said order itself, we had identified three issues which were to be taken up for consideration today. The first issue was with regard to the request made on behalf of the Indian Institute of Toxicology Research (IITR), Lucknow, that some more time was required for the purpose of filing a final report, since drilling work could not be completed. A Report has now been submitted by the said Institute, which is on record.;