M C MEHTA Vs. UNION OF INDIA
LAWS(SC)-1999-5-4
SUPREME COURT OF INDIA
Decided on May 10,1999

M.C.MEHTA Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Learned counsel prays for time to file the counter affidavit on behalf of respondent 2 and 3. Four weeks' time is granted for the purpose. In the meanwhile, we hope that all the directions given by this court in its order dated 22/11/1991 shall be complied with in letter and spirit by all concerned.;


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