LAWS(SC)-2017-1-229

M.C.MEHTA Vs. UNION OF INDIA

Decided On January 24, 2017
M.C.MEHTA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Insofar as the prayers made in IA No. 2768 are concerned, Mr. A.D.N.Rao, learned amicus seeks a short adjournment of two weeks.

(2.) Prayer is allowed.

(3.) Post for consideration after two weeks, as prayed for.