IN RE- DISCHARGE OF EFFLUENTS BY PHARMA COMPANIES SITUATED AT SINGTAM Vs. IN RE- DISCHARGE OF EFFLUENTS BY PHARMA COMPANIES SITUATED AT SINGTAM

JUDGEMENT

(1.) Having heard the learned advocate representing the applicant and upon perusing the pleadings contained in the instant application, being I.A No.54/2022, we are of the view that in the facts and circumstances of the instant case, the applicant herein, being the respondent no. 2 in WP (PIL) No. 12 of 2017, may be struck off from the array of parties.

(2.) The Registry is directed to carry out necessary amendment of the cause-title in the original papers and communicate the amended cause-title to all the parties in the instant WP (PIL) No. 12 of 2017.

(3.) The instant application is accordingly disposed of.