- (1.) We have heard learned counsel for the parties. We direct that 35 Union Carbide India Limited shall be impleaded in the array of Order dated October 4, 1988 in respondents in the writ petition. A complete set proper books will be given to learned counsel for Union Carbide India Limited, who is allowed four weeks from today for filing a counter affidavit. The question as to whether the Union Carbide Corporation also should be impleaded as a respondent is deferred for the time being.
(2.) Ms. Indira Jai Singh, learned counsel for the petitioners, will furnish a statement setting forth particulars of the information required for the purpose set forth in paragraph 9 of the petition. The statement will be furnished before the Court rises for the day. Learned counsel for the Union Carbide India Ltd has filed an affidavit today, and he also states that his client is prepared to furnish all the information in its possession relating to the matters specified in the aforesaid statement to be furnished by Ms. Indira Jai Singh. The information will be furnished within six weeks from today.
(3.) Mr. F.S. Nariman, learned counsel for Union Carbide Corporation, states that while his client does not accept the jurisdiction of this Court it is prepared to furnish, out of humanitarian considerations, all the information desired by Ms. Indira Jai Singh as may be in its possession and is not available with Union Carbide India Ltd. In this connection Ms. Indira Jai Singh will furnish the statement of particulars of the "information required by the petitioners to the Union of India, and the Union of India will then furnish the statement to Union Carbide Corporation. The Union Carbide Corporation will supply the information possessed by it to the Union of India within six weeks of the receipt of the communication from the Union of India. Upon that the Union of India will forward the information to learned counsel for the petitioners.;