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Karnataka High Court

M/S.Balaji Pouches vs The Union Of India on 7 March, 2011

Author: A.S.Bopanna

Bench: A.S.Bopanna

1

m THZE3 HIGH COURT OF KARNATAKA AT BANGAI,ORE
DATE!) was THE 7?" DAY OF' MARCH 201. 1
PRESENT V_
THE HONBLE M'R.J.s.KHEHAR, CHIEF Jtgsfr-:::E:,
AND  VV   A' .
THE', HUMBLE MR.JUS'l'ICE A.s.£30éAE»4::~:.}£L' M  =  
Wm, Petmon No.839e3,*20.1.1(C;'z§é{iéG'1;;    

Between

M/s.Baiaji Pouches

A _p:"oprieta:ry ctoncem of  v
Ni1'.ViV{"3}i Am} Kumar Mishra_____ 
Having its office at I0'/"~}...V V  V V L-
Mlshrikoti. Kalgh3tg1"f':«fluk'--.V  *
Dhanvad, Karnataka T V 
Herein rep by its pr0p1'i'6i:ef' .
Mr.ViVek Ant}  :Mi$l1rE1    V.

 Petitioner

(By  S'i'Ev~S§'L1'I'E1_} Govmda Raje

Ami

L ;"'§'h§>, Uiiion Of"Indi21
j ' '?i}1Vr_() L1 gh the «Sec: etary
V  Dép3,'ftn_1er1t of Forest; Ecology and
" -..E;r1VV'irQnn':tg:I1i;, Paryavaraza Bhavar:
CGD.VVC0}m.p}ex, Locii Road

" . V  'New z:i>3e13:n~ 1 10 001

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Ii;ar§1ai;.a.ka State PoI1'L1t,i0n Control Board
V  Uiiiity Buildingss, 'M G Road
V "*~,8angz1}.{)re«~5ESC$ 001
V' -Rép by iiis Chairman  Resp0';::de;1i:,$

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€,}.f ffihéf €fi{:z':s;f:iE.z,:i.i0:Tf: of India': pr2'1yiz'1g its qu:.:'a$h ihé': imp'23g:7€{i
Eki1,:Ee%~s~:. ::.i2::.i:€;éd 4.2,2{}}E pm51:.s;<;%e:<§ 212%' £m1<;%Xz.:§€:wA iE.="5f5-§:,1€;'%('§ by
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2

This Writ Pe':;iti0n <:0mi11g on far preiiminary hez.-1ri:1g
this day, Chie1"Just,ice made t.Ir1<-3 fbiicrawirigz

ORE) ER

J.S.Khehari OJ. (Oral)

L{;',Eil'}f1("3.(i €.'.O'LI1'1S€1 for the petiiiiicmer, e1iferv.a{1*gij'iIig*T for some ti.1n<3. siatés. that he may be 'pr::?.r11if.--';;<:3d_ 1:65'wit3fiC¥.i'avL:..t.h€ ins;ta:n1:. writ petitien, SC} to eizéible.-.1iir11 fe._i'ais<5:

to the prcivisicms of the r10t.i--fiéL1»RuE'€ts befdife 71§hé"'St1preme Court, Where 21 simiigir (:u'fii.t'c§'\>*e3.fE;y is é1'1"ready pending consicleration.

2. I)isr:1j1issec%:_' 2-%\;fiitIf1dra*wi;1 ' with liberty, as ai'01'e.r1:;§:11t.i<3';1éd :Z__ _ _' b Chief fugtigé Séié EHBGE "t::gi<:»_"s;:"A % Vi iiidéixz }!€~:~$fr'::':;