HARYANA ORGANICS Vs. HARYANA STATE POLLUTION CONTROL BOARD
LAWS(P&H)-2006-3-318
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 10,2006

HARYANA ORGANICS Appellant
VERSUS
HARYANA STATE POLLUTION CONTROL BOARD Respondents

JUDGEMENT

- (1.) LEARNED counsel for the petitioner states that he does not wish to press the petition as the SLP itself has been dismissed as infructuous. In view of the above, nothing survives for adjudication in these proceedings. Rule is discharged.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.