RESEARCH FOUNDN FOR SCIENCE Vs. U O I
LAWS(SC)-1999-3-138
SUPREME COURT OF INDIA
Decided on March 19,1999

RESEARCH FOUNDN FOR SCIENCE Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) THE Final Report on Wastes Lying in the Ports and Customs of the High Power Committee has been received. Copies of the same should be given to all the counsel appearing in this case within three weeks from today who may give their response/suggestions within four weeks of the receipt of the copies.
(2.) .I.A. No. 10/98 filed on behalf of M/s. Shivalik Chemicals (P) Ltd. & Apr. is dismissed as withdrawn. I.A. No. 11/99 : Issue notice. MR.P.P. Malhotra accepts notice. The Ministry of Labour should file an affidavit stating the position of the workers as regards industrial hygiene standards and workers' safety and health in the hazardous wastes generating industries. The said affidavit be filed within six weeks. I.A. stands disposed of. List after 10 weeks.;


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