M.C. MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) I.A. Nos.85655/2020, 85658/2020, 86182/2020 and 86184/2020 in Writ Petition (C) No.13029/1985

(2.) Taken on Board.

(3.) Having heard learned counsel appearing for the parties and upon perusal of the record, we consider it appropriate to modify our order dtd. 18/9/2020 passed in the present interlocutory applications and direct that in third paragraph of the said order, first sentence shall be deleted and substituted as follows :