SUPREME COURT OF INDIA

Before:- AS. Anand, C.J. B.N. Kirpal and V.N. Khare, JJ.

IA 33, 42 and 63 in WP(c) 13029 of 1985. D/d. 31.3.2000.

M.C. Mehta - Appellant

Versus

Union Of India (Uoi) And Ors. - Respondent

Applications - Withdrawn - Since Court not inclined to make any change in order - Additional Solicitor General submitted undertaking giving a schedule of compliance and withdrew the applications.

[Para 1]

ORDER

Faced with the situation that the Court is not inclined to make any change in its order dated 28th July, 1998, learned Additional Solicitor General submits that he shall file an appropriate application with proper undertakings giving a schedule of compliance and seeks to withdraw these applications at this stage. We record the statement of the learned Additional Solicitor General and dismiss these applications as withdrawn.

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