ANIMAL WELFARE BOARD OF INDIA Vs. PEOPLE FOR ELIMINATION OF STRAY TROUBLES & ORS.
LAWS(SC)-2016-7-162
SUPREME COURT OF INDIA
Decided on July 20,2016

ANIMAL WELFARE BOARD OF INDIA Appellant
VERSUS
People For Elimination Of Stray Troubles And Ors. Respondents

JUDGEMENT

- (1.) Heard Ms. Anjali Sharma, learned counsel for the Animal Welfare Board.
(2.) It is submitted by Ms. Sharma, that the module submitted by the Animal Welfare Board is slightly defective as some errors have crept in. She intends to rectify the same and file a revised module within two weeks hence.
(3.) Prayer stands allowed.;


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