Supreme Court - Daily Orders
Hospitality Association Of Mudumalai ... vs In Defence Of Environment And Animals ... on 16 July, 2021
Bench: S. Abdul Nazeer, Krishna Murari
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ITEM NO.6 Court 8 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No(s). 23467/2020 in C.A. Nos.
3438-3439 of 2020
HOSPITALITY ASSOCIATION OF MUDUMALAI Petitioner(s)
VERSUS
IN DEFENCE OF ENVIRONMENT AND ANIMALS AND ORS. Respondent(s)
with
MISCELLANEOUS APPLICATION NOs. OF 2021
(@ M.A. Diary No(s). 24060 OF 2020 )
IN
CIVIL APPEAL NOS. 3438 – 3439 OF 2020
WITH
MISCELLANEOUS APPLICATION NOs. OF 2021
(@ M.A. Diary No(s). 24533 OF 2020 )
IN
CIVIL APPEAL NOS. 3438 – 3439 OF 2020
WITH
MISCELLANEOUS APPLICATION NO. OF 2021
(@ M.A. Diary No(s). 23474 OF 2020 )
IN
CIVIL APPEAL NO. 3445 OF 2020
WITH
MISCELLANEOUS APPLICATION NO. 444 OF 2021
(FOR ADMISSION and IA No.111203/2020-CLARIFICATION/DIRECTION)
IN
CIVIL APPEAL NO. 3446 OF 2020
WITH
MISCELLANEOUS APPLICATION NOs. 445-446 OF 2021
(FOR ADMISSION and IA No.113647/2020-CLARIFICATION/DIRECTION)
IN
CIVIL APPEAL NOs. 3450-3451 OF 2020
Signature Not Verified
Digitally signed by
Neelam Gulati
Date: 2021.07.20
17:02:35 IST
Reason:
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Date : 16-07-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. T. S. Sabarish, AOR
Mr. Vishnu Unnikrishnan, Adv.
in MA.444/21 Mr. Basant R., Sr. Adv.
Mr. M.F. Philip., Adv.
Mr. Akshay Sahay, Adv.
Ms. Purnima Krishna, AOR
in MA.445-446/21 Mr. Gopal Shankarnarayanan, Sr. Adv.
Mr. M.F. Philip., Adv.
Ms. Purnima Krishna, AOR
Mrs. Lalita Kaushik, AOR
Mr. Salman Khurshid, Sr. Adv.
Ms. Diksha Rai, AOR
Mr. Manan Verma, Adv.
Mr. Palak Mahajan, Adv.
Mr. Zafar Khurshid, Adv.
Ms. Sakshi Kotiyal, Adv.
Ms. Aadya Mishra, Adv.
Mr. K. V. Mohan, AOR
For Respondent(s)
Mr. B. Balaji, AOR
Mr. M. Yogesh Kanna, AOR
Ms. Aparna Bhat, AOR
Mr. Zulfiker Ali P. S, AOR
Mr. Sridhar Potaraju, AOR
Ms. Shiwani Tushir, Adv.
Mr. Aayush, Adv.
Ms. Mayuri Raghuvanshi, AOR
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UPON hearing the counsel the Court made the following
O R D E R
The objection(s) raised by the Registry in these applications are hereby waived.
We have heard learned counsel for the parties. M.A.(Diary)No(s).24060/2020 & 23474/2020 The request made by the applicants in these applications for reconstitution of the Inquiry Committee is hereby rejected.
M.A. (Diary) No(s).23467/2020, 24533/2020, M.A.No.444/2021 & M.A.Nos.445-446/2021 The applicants are permitted to raise all the grounds urged in these applications before the Committee so constituted as per Judgment of this Court dated 14.10.2020 which was later amended vide Order dated 27.01.2021.
However, the Committee is directed to consider the contentions of the parties including additional contentions in accordance with law.
Consequently, all the miscellaneous applications are disposed of.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)