M.C. MEHTA Vs. UNION OF INDIA & ORS.
LAWS(SC)-1987-4-103
SUPREME COURT OF INDIA
Decided on April 21,1987

M.C. MEHTA Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties. It is stated now that the recharging at Bombay is being done and within a few days the Gama Chamber would be ready for being repatriated to Delhi. The appropriate Certificates as mentioned in our order dated 12th March, 1987 as would be available from Bhabha Atomic Research Centre should be obtained and the Chamber should be brought over to Delhi along with the Certificate when the recharging is over, to be housed within the campus. After it is housed the rest of the examinations directed in our order dated 12th March, 1987 shall be undertaken so that the rest of the certificates may be made available. It is stated that if expeditious steps are taken the repatriation would be possible by 30th April, 1987.
(2.) The matter is to be listed on 6th May, 1987 for further directions.;


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