SUPREME COURT OF INDIA

Before:- G.T. Nanavati and V.N. Khare, JJ.

I.A. Nos. 32-35 and 36-37 in C.A. No. 3187-88 of 1988. D/d. 5.2.1998.

Union Carbide Corpn. Ltd. - Petitioner

Versus

Union of India and ors. - Respondents

Bhopal Gas Tragedy - Rendering of accounts - Adjourned for 8 weeks to enable the parties to comply with the directions given by Supreme Court.

[Para 1]

Case Referred :-

Jagannath Mishra v. Central Bureau if Investigation, 1998(1) Scale 31.

JUDGMENT

1. Adjourned for 8 weeks to enable the parties to comply with the directions given by this Court.

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