Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

K.l. Arora v. S.s. Prasad And Another

K.l. Arora v. S.s. Prasad And Another

(Supreme Court Of India)

........ | 23-09-1999

1. This application has been filed for re-categorisation of the industry in question. In view of the reply-affidavits filed by the Member Secretary of the Delhi Pollution Control Committee, we see no justification to allow the re-categorisation I of the industry. This I.A. according) stands dismissed.

Advocate List

  • none

Bench
  • HON'BLE JUSTICE G.B. PATTANAIK
  • HON'BLE JUSTICE N. SANTOSH HEGDE
Eq Citations
  • (2000) 10 SCC 89
  • 1999 (7) SCALE 216
  • LQ/SC/1999/925
Head Note