Supreme Court - Daily Orders
Maruti M Kadam vs M/S Apurva Natwar Parikh And Co. Pvt. Ltd on 18 December, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. OF 2025
[@ Civil Appeal Diary No. 58971 OF 2025]
MARUTI M KADAM APPELLANT
VERSUS
M/S APURVA NATWAR PARIKH AND CO. PVT.
LTD. & ORS. RESPONDENTS
ORDER
1. Delay condoned.
2. We are not inclined to interfere with the impugned judgment and order dated 8th April, 2025 of the National Green Tribunal, Western Zone, Pune in OA No. 75 of 2024 (WZ); hence, the civil appeal is dismissed.
3. Pending interlocutory application(s), if any, shall stand disposed of.
…………….............................J. [DIPANKAR DATTA] ……………..............................J. [AUGUSTINE GEORGE MASIH] New Delhi;
December 18, 2025.
Signature Not Verified Digitally signed by JATINDER KAUR Date: 2025.12.19 18:05:51 IST Reason: ITEM NO.22 COURT NO.8 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 58971/2025 [Arising out of impugned final judgment and order dated 08-04-2025 in OA No. 75/2024 passed by the National Green Tribunal, Western Zone, Pune] MARUTI M KADAM Petitioner(s) VERSUS M/S APURVA NATWAR PARIKH AND CO. PVT. LTD. & ORS. Respondent(s) IA No. 279434/2025 - CONDONATION OF DELAY IN FILING IA No. 279439/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 279441/2025 - EXEMPTION FROM FILING O.T. Date : 18-12-2025 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) : Mr. Rishi Kapoor, AOR Mr. Azad Bansala, Adv.
Ms. Chaitanya Mehra, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. The civil appeal is dismissed in terms of the signed order placed on the file.
(JATINDER KAUR) (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR COURT MASTER (NSH)