M.C.MEHTA Vs. UNION OF INDIA
LAWS(SC)-2018-3-158
SUPREME COURT OF INDIA
Decided on March 06,2018

M.C.MEHTA Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) It is unfortunate that the son of Mr. Dinesh Mehta (applicant) in spite of being a lawyer has chosen not to file a reply to the report filed by the Monitoring Committee.
(2.) Last opportunity is granted to file a reply within a period of three days.
(3.) List Report No. 111 on 12.03.2018.;


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