Union of India & Ors. - Respondents
For the Petitioner :- Mr. K.R. Rajasekaran Pillai, Advocate. For the Respondent :- Mr. K.N. Raval, ASG. Advocates. For the U.O.I. :- Mr. Hemant Sharma, Mr. Krishan Mahajan, Mr. C. Radhakrishna, Ms. Anil Katiyar, Mr. P. Parmeswaran, Mr. B.V. Balaram Das, Advocates. For the Respondent No. 3 :- Ms. Aparna Rohtagi Jain, Mr. Mahesh Kasana, Mr. Jai Pal Singh, Mr. Manoj Kumar Aggarwal, Mr. K.B. Rohtagi, Advocates. For Respondent No. 9 :- Mr. Harish N. Salve, SG. Mr. S.K. Dhingra, Advocates. For the State of Rajasthan :- Mr. Ranji Thomas, Mr. Javed Mahmud Rao, Mr. Sushil Kumar Jain, (NP) M/s J.B. Dadachanji & Co., Advocates.(NP) For the Respondent Nos. 4-8 :- Mr. Vikas Singh, Mr. Navin Prakash, Advocates. Construction of Jarosite Pond - Matter adjourned to enable solicitor general to file affidavit an behalf of Hindust on Zinc as to what is ultimately to be done to the Jarosite. [Para 2]ORDER
1. The matter is ajdourned by two weeks to enable the learned Solicitor General to file an affidavit on behalf of Hindustan Zinc as to what is ultimately to be done to the Jarosite. In the meantime, applicant may allow Hindustan Zinc to proceed with the construction of the Jarosite Pond. .