IN RE : OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE Vs. IN RE : OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE
LAWS(SC)-2018-7-173
SUPREME COURT OF INDIA
Decided on
July 16,2018
In Re : Outrage As Parents End Life After Childs Dengue
Appellant
VERSUS
In Re : Outrage As Parents End Life After Childs Dengue
Respondents
JUDGEMENT
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(1.) Mr. Yash Pal, Commissioner of Gurugram Municipal Corporation is present in Court today.
(2.) It appears that the landfill sites in Gurugram are nothing comparable to the landfill sites in Delhi.
(3.) Perhaps, this is the reason that his assistance may not be of particular use insofar as Delhi is concerned.;
(2.) It appears that the landfill sites in Gurugram are nothing comparable to the landfill sites in Delhi.
(3.) Perhaps, this is the reason that his assistance may not be of particular use insofar as Delhi is concerned.;
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