IN RE : OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE DEATH Vs. IN RE : OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE DEATH
LAWS(SC)-2018-9-181
SUPREME COURT OF INDIA
Decided on
September 05,2018
In Re : Outrage As Parents End Life After Childs Dengue Death
Appellant
VERSUS
In Re : Outrage As Parents End Life After Childs Dengue Death
Respondents
JUDGEMENT
-
(1.) Prayer (a) of the application is allowed for the time being.
(2.) List the application on 11th September, 2018. On that date, we would like to have the details of steps being taken in the Building and Other Construction Workers' Welfare Cess Act, 1996, particularly with regard to Mumbai.;
(2.) List the application on 11th September, 2018. On that date, we would like to have the details of steps being taken in the Building and Other Construction Workers' Welfare Cess Act, 1996, particularly with regard to Mumbai.;
Copyright © Regent Computronics Pvt.Ltd.