AIROnline 2006 SC 107 ::(2006) 4 Scale 395 ::2012 (8) SCC 357 ::2006 (13) SCC 641

Supreme Court Of India

Hon'ble Judge(s): Y. K. Sabharwal, C. K. Thakker, P. K. Balasubramanyan , JJJ

Bhopal Gas Leak Disaster Processing of Claims Act (21 of 1985) , S.9(e)(f)— Gas tragedy victims - Release of funds to Bhopal Memorial Hospital Trust - Application for - Objection on ground that no proper accounts have been kept of money released - Court directed that chartered Accountant appointed by Bhopal Gas Pidit Mahila Udyog Sangathan along with Advocate on record should make inspection of audited account of Bhopal Memorial Trust - Report to be submitted within 3 weeks time. (Para 7)