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    M/S. Sri Divya Granites, Bangalore (S) v. The Karnataka State Pollution Control Board, Bangalore (S).

    When the matter is taken up for hearing this day, counsel for both sides are present. The counsel representing the respondent, the Karnataka State Pollution Control Board, would submit that his senior, due to some inconvenience, could not be present this day and he seeks adjournment till 29.11.2013 The written submission by the applicant side is filed. The matter is posted to 29.11.2013 for completion of arguments.

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    M/S. Sri Divya Grani... v. The Karnataka State ...
    (Nov 26, 2013)