Supreme Court - Daily Orders
Public (People United For Better Living ... vs East Kolkata Wetlands Management ... on 23 September, 2019
Bench: Arun Mishra, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 7013-7014 OF 2019
PUBLIC (PEOPLE UNITED FOR
BETTER LIVING IN CALCUTTA) Appellant(s)
VERSUS
EAST KOLKATA WETLANDS MANAGEMENT
AUTHORITY & ANR. ETC. Respondent(s)
O R D E R
The life of the interim order, as projected in Paragraph 6, is only for a period of three months. In case there is no order passed by the High Court, obviously the Tribunal has to execute the order.
In view of the above, the appeals are disposed of.
.......................J. [ ARUN MISHRA ] .......................J. [ S. RAVINDRA BHAT ] New Delhi;
SEPTEMBER 23, 2019.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.09.25 17:17:00 IST Reason: ITEM NO.16 COURT NO.4 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 No(s). 7013-7014/2019
PUBLIC (PEOPLE UNITED FOR BETTER LIVING IN CALCUTTA) Appellant(s) VERSUS EAST KOLKATA WETLANDS MANAGEMENT AUTHORITY & ANR. ETC. Respondent(s) (FOR ADMISSION and IA No.136373/2019-STAY APPLICATION) Date : 23-09-2019 These appeals were called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HONBLE MR. JUSTICE S. RAVINDRA BHAT For Appellant(s) Mr. Arijit Prasad, Sr. Adv.
Mr. T. Mahipal, AOR Ms. Shruti Agarwal, Adv.
Mr. Saurabh Choudhary, Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeals are disposed of in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)