SUPREME COURT OF INDIA

Before:- B.N. Kirpal and N. Santosh Hegde, JJ.

I.A. No. 1316 in I.A. Nos. 34 & 35 in W.P. (C) No. 4677/1985 with I.A. Nos. 1363 & 1364 in I.A. No. 22 in W.P. (C) No. 4677/1985 with I.A. No. 1331 in W.P. (C) No. 4677/1985. D/d. 31.7.2001.

M.C. Mehta - Petitioner

Versus

Union of India & ors. - Respondents

Interlocutory Application - . None of orders passed by this Court can possibly stand in way of applicants getting relief or amount due to them in accordance with law including under provisions of Industrial Disputes Act is disposed of with above observations.

[Para 3]

ORDER

I.A. No. 1316

1. Rejected.

I.A. No. 1363 & 1364

2. Exemption allowed in I.A. 1364.

3. None of the orders passed by this Court can possibly stand in the way of the applicants getting relief or the amount due to them in accordance with law including under the provisions of the Industrial Disputes Act. IA No. 1363 is disposed of with the above observations.

I.A. No. 1331

4. It is stated that the counsel for the applicant is out of India. List after eight weeks.

.