M.C.MEHTA Vs. UNION OF INDIA
LAWS(SC)-2018-3-157
SUPREME COURT OF INDIA
Decided on March 14,2018

M.C.MEHTA Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) It is stated by learned counsel for the parties and by the learned Amicus that these applications have become infructuous but liberty may be granted to the applicants to approach the Monitoring Committee for relief in terms of order dated 15.12.2017.
(2.) It is ordered accordingly.;


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