INDIAN COUNCIL FOR ENVIRO LEGAL ACTION Vs. UNION OF INDIA
LAWS(SC)-1999-12-155
SUPREME COURT OF INDIA
Decided on December 03,1999

INDIAN COUNCIL FOR ENVIROLEGAL ACTION Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) We direct respondent Nos. 4-8 to file affidavits within four weeks from today disclosing all their bank accounts, movable and immovable properties belonging to them or in their custody directly or indirectly and submit the list of movable and immovable properties. Response to the said affidavit be filed within two weeks thereafter. List this matter after six weeks.;


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