Supreme Court - Daily Orders
D.V. Girish vs The Secretary To Government & Ors. on 15 November, 2016
Author: Chief Justice
Bench: Chief Justice, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL DIARY NO(s). 26901 OF 2016
D.V. GIRISH Appellant(s)
VERSUS
THE SECRETARY TO GOVERNMENT & ORS. Respondent(s)
O R D E R
Heard.
Delay condoned.
We see no reason to interfere with judgment and order dated 9 th April, 2015 passed by the National Green Tribunal.
The civil appeal is accordingly dismissed.
.....................CJI. (T.S. THAKUR) .......................J. (DR. D.Y. CHANDRACHUD) NEW DELHI DATED 15th NOVEMBER, 2016.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2016.11.17 17:05:59 IST Reason: ITEM NO.20 COURT NO.1 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). 26901/2016 D.V. GIRISH Appellant(s) VERSUS THE SECRETARY TO GOVERNMENT & ORS. Respondent(s) (with appln. (s) for c/delay in re-filing appeal and condonation of delay in filing appeal) Date : 15/11/2016 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Appellant(s) Mr. K.V. Vishwanathan,Sr.Adv.
Mr. Mahesh Agarwal,Adv. Mr. Vivek Jain,Adv.
Mr. Himanshu Satija,Adv. Mr. Karan Luthra,Adv.
Mr. E. C. Agrawala,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard.
Delay condoned.
We see no reason to interfere with judgment and order dated 9 th April, 2015 passed by the National Green Tribunal. The civil appeal is accordingly dismissed. (MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER (Signed order is placed on the file)