M.C.MEHTA Vs. UNION OF INDIA

LAWS(SC)-2018-2-199

SUPREME COURT OF INDIA

Decided on February 09,2018

M.C.MEHTA Appellant

VERSUS

UNION OF INDIA Respondents

JUDGEMENT

- (1.) Learned counsel for the applicant seeks some time to respond to the Report.
(2.) He may do so within two weeks.
(3.) Interim order to continue.;

Click here to view full judgement.