Rajasthan HC Directs State to Not Take Coercive Steps Against Meat Shop Owners  ||  Gujarat HC Grants Leave to Complainant under Section 12 Despite Completion of Inquiry  ||  Kerala HC: Can’t Liberally Construe Benefit of S. 14 Limitation Act Just to Save a Lis  ||  Delhi HC: Absence of Deceased’s Train Ticket Cannot Negate Legitimacy of Compensation Claim  ||  Supreme Court Outlines Essential Components of Valid Legal Notice  ||  Rajasthan HC: Arbitral Award Beyond Express Terms of Contract is Patently Illegal  ||  Delhi High Court Passes John Doe Order in Favour of Sadhguru  ||  SC: Law Does Not Require that a Fact Requires to be Proved on Absolute Terms Bereft of all Doubts  ||  SC Issues Notice on Plea Against NCLAT Mandating Committee of Creditors Nod for CIRP Withdrawal  ||  SC: Wife Remaining Unmarried after Divorce Entitled to Maintenance Reflecting her Standard of Life    

National Green Tribunal Seeks Action-Taken Report on Narela, Bawana Industrial Units - (29 May 2019)

ENVIRONMENT

National Green Tribunal has directed the Delhi Pollution Control Committee to furnish an action-taken report on the recovery of compensation from polluting plastic units in Narela and Bawana industrial areas.

Tags : NATIONAL GREEN TRIBUNAL   NARELA  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved