VINEET KUMAR MATHUR Vs. UNION OF INDIA
LAWS(SC)-1999-3-139
SUPREME COURT OF INDIA
Decided on March 08,1999

VINEET KUMAR MATHUR Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) LEARNED counsel for the Industries which were inspected by the CPCB pray for and are allowed four weeks' time to file objections/reply to the CPCB Report.
(2.) IN the meantime, the recommendations made by the CPCB may be complied with by the INdustries subject to their objections, if any.;


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