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Muneer Enterprises Through Partner v. Ramghad Mineral And Mining Private Limited And Others
Supreme Court Of India
Dec 16, 2009
Important Paras
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Order
1. Issue notice returnable in the last week of January 2010. The learned counsel appears on behalf of the respective respondents and accepts notice. Counter, if any, may be filed in the meanwhile. Status quo will continue as regards the mining activity.
2. As regards the processing of Stage 2 clearance of the licence may continue.
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