UNION CARBIDE CORPORATION LIMITED Vs. UNION OF INDIA
LAWS(SC)-1993-7-22
SUPREME COURT OF INDIA
Decided on July 24,1993

UNION CARBIDE CORPORATION Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) These applications are ordered to be listed along with Writ Petition (C) No. 66/96. IA. Nos. 30-31
(2.) Learned counsel Mr. Dushyant Dave appearing in these applications for the applicants states that in view of the earlier orders passed by this court these applications have become infructuous and they are not pressed. Learned counsel for the other side has no objection. These applications are dismissed as infructuous. IA. Nos. 32-35
(3.) It appears these INDIAN administrative SERVICE do not now survive. Learned counsel appearing for the applicant in these INDIAN administrative SERVICE is directed to verify and let the court know whether they have become infructuous or not. List these applications for further orders on 16/12/1997. IA. No. 36-37;


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