Supreme Court - Daily Orders
Credai Ncr vs Union Of India on 24 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).19983/2017
(ARISING OUT OF SPECIAL LEAVE PETITION (CIVIL) DIARY NO(S).
36335/2017)
CREDAI NCR Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Permission to file the civil Appeal is granted. Since the impugned order has already been stayed by the National Green Tribunal itself, the prayer made in the present appeal is rendered infructuous.
Mr. Parag Tripathi, learned senior counsel appearing for the appellant, however, submits that the issue regarding the jurisdiction of the National Green Tribunal to pass such order, which is raised in this appeal, is already pending in this Court. We grant liberty to the appellant to intervene in those matters. With this liberty, the instant appeal stands disposed of.
......................J. [A.K. SIKRI] Signature Not Verified ......................J. Digitally signed by ASHWANI KUMAR Date: 2017.11.30 [ASHOK BHUSHAN] NEW DELHI;
14:28:54 IST Reason:
NOVEMBER 24, 2017.
ITEM NO.20 COURT NO.6 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 36335/2017 (Arising out of impugned final judgment and order dated 09-11-2017 in OA No. 21/2014 passed by the National Green Tribunal) CREDAI NCR Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) ( and IA No.120440/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) Date : 24-11-2017 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Parag Tripathi, SR. Adv.
Mr. Sridhar Potaraju, Adv.
Mr. Prabhat Kumar, Adv.
Ms. Sindoora VNL, Adv.
Ms. Ankita Sharma, Adv.
Mr. Amol Nair, Adv.
For Respondent(s) Mrs. Lalita Kaushik, AOR Mr. Sanjay Upadhyay, Adv.
Ms. Upama Bhattacharjee, Adv. UPON hearing the counsel the Court made the following O R D E R Permission to file appeal is granted. The civil appeal is disposed of in terms of the signed order. Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)