Supreme Court - Daily Orders
Environment Support Group vs National Biodiversity Authority on 6 November, 2015
ITEM NO.24 REGISTRAR COURT. 1 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 7951/2014
ENVIRONMENT SUPPORT GROUP & ANR Petitioner(s)
VERSUS
NATIONAL BIODIVERSITY AUTHORITY & ORS Respondent(s)
Date : 06/11/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. N. Sai Vinod, Adv.
Mr. Nikhil Nayyar,Adv.
For Respondent(s)
Ms. Vanita Chandrakant Giri, Adv.
Mr. M. Yogesh Kanna,Adv.
Ms. Anushree Menon, Adv.
Mr. Vikas Mehta,Adv.
Ms. Tenzing Tsering, Adv.
Mr. Abhay Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Counter affidavit of respondent Nos.1 and 2 has already been filed. Let the copy thereof be served to respondent No.7. It is mentioned that vakalatnama for respondent Nos.1, 2, 3 and 5 has already been filed. Registry to verify and update the same accordingly.
Respondent Nos.3 and 7 have not filed the counter affidavit, despite the warning of last opportunity. The Ld. Signature Not Verified Counsel Digitally signed by Rupam Dhamija Date: 2015.11.06 has requested some more time to file counter 17:37:27 IST Reason:
affidavit. Be taken on record, if counter affidavit on behalf Item No.24 -2- of these respondents is filed within two weeks, else the opportunity for both these respondents stands declined.
Service of respondent No.8 is complete but none has entered appearance.
Service report qua respondent Nos.4 and 6 is still awaited. The Ld. Counsel for the petitioner has requested for dasti notice. Notice be accordingly issued. Proof of service be filed within 28 days of the service.
List again on 1.2.2016.
(RACHNA GUPTA) Registrar