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Material Recycling Association Of ... vs Union Of India on 9 July, 2020

Bench: L. Nageswara Rao, Hemant Gupta, S. Ravindra Bhat

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                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL ORIGINAL JURISDICTION


                                   WRIT PETITION (CIVIL)               NO. 487 OF 2020


     MATERIAL RECYCLING ASSOCIATION OF
     INDIA & ORS.                                                       …..PETITIONER(S)
                                                           VERSUS

     UNION OF INDIA & ORS.                                              ……RESPONDENT(S)

                                                            WITH


                                   WRIT PETITION (CIVIL)               NO. 514 OF 2020
                                   WRIT PETITION (CIVIL)               NO. 553 OF 2020


                                                       O R D E R

As the points raised in these writ petitions are under consideration by the Delhi High Court in Civil Writ Petition No.3029 of 2020, we are of the considered opinion that these writ petitions should be transferred to the Delhi High Court.

In view of the importance of the issues raised in these writ petitions, we request the Chief Justice Delhi High Court to place the matter before a Division Bench. These Writ Petitions shall be heard along with Civil Writ Petition No.3029 of 2020 and other connected writ Signature Not Verified petitions.

BALA PARVATHI Date: 2020.07.10 12:18:12 IST Reason: The Pleadings are complete in these writ petitions.

In view of the importance of the issues, the High Court is requested to dispose of the writ petitions at the  2 earliest.

The Registry is directed to transmit the record of these Writ Petitions to the Registry of the Delhi High Court immediately.

The parties may appear before the Delhi High Court on 15.7.2020.

The Writ Petitions are disposed of accordingly.

....................J. (L.NAGESWARA RAO) .....................J. (HEMANT GUPTA) ....................J. (S.RAVINDRA BHAT) NEW DELHI;

09th July, 2020.

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ITEM NO.20                Virtual Court 6                SECTION X

                S U P R E M E C O U R T O F      I N D I A
                        RECORD OF PROCEEDINGS

Writ Petition(s)(Civil)    No(s).487/2020

MATERIAL RECYCLING ASSOCIATION OF INDIA & ORS.        Petitioner(s)

                                  VERSUS

UNION OF INDIA & ORS.                                 Respondent(s)

(IA No. 49117/2020 - GRANT OF INTERIM RELIEF) WITH W.P.(C) No.514/2020 (X) (IA No.51353/2020-EX-PARTE AD-INTERIM RELIEF) W.P.(C) No.553/2020 (X) (IA No.53765/2020-EX-PARTE AD-INTERIM RELIEF) Date : 09-07-2020 These petitions were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. Gopal Subramanium, Sr. Adv.

Mr. Arvind Datar, Sr. Adv. Mr. Ritin Rai, Sr. Adv. Ms. Mithu Jain, AOR Ms. Aditi Mittal, Adv. Mr. Ayush Agarwala, Adv. Mr. Suvaaankoor Das, Adv. Mr. Aditya Narayan Mahajan, Adv.

Mr. Garvesh Kabra, AOR Mrs. Pooja Kabra, Adv.

For Respondent(s) Mr. Vikramjit Banerjee, ASG Mr. Nisha Bagchi, Adv. Mr. Sunita Rani Singh, Adv. Mr. Rajat Nair, Adv.

Mr. Swarupma Chaturvedi, Adv Mr. B K. Prasad AOR Mr. Gurmeet Singh Makker, AOR Mr. Vikram S. Nankani, Sr. Adv. Mr. Naresh Thacker, Adv. Mr. Kumar Visalaksh, Adv.

Mr. Jitendra Motwani, Adv. Mr. Mahfooz A. Nazki, AOR Mr. Udit Jain, Adv.

Mr. Archit Gupta, Adv.

Dr. Abhishek Manu Singhvi, Sr. Adv. Mr. Naresh Thacker, Adv. Mr. Kumar Visalaksh, Adv. Mr. Jitendra Motwani, Adv. Mr. Mahfooz A. Nazki, AOR Mr. Udit Jain, Adv.

Mr. Archit Gupta, Adv. Mr. C.U. Singh, Sr. Adv. Mr. Shiv Iyer, Adv.

Mr. Prathamesh Kamat, Adv. Mr. Ankur Kashyap, AOR Mr. Udayaditya Bannerjee, Adv. Mr. Malhar Zatakia, Adv. Ms. Ankita Sen, Adv.

Mr. Osama Butt, Adv.

Mr. Ankur Kashyap, AOR Mr. Shyam Divan, Sr. Adv. Mr. Ankur Kashyap, AOR UPON hearing the counsel the Court made the following O R D E R The Writ Petitions are disposed of in terms of the Signed Order.

Pending application(s), if any, shall also stand disposed of.

(Geeta Ahuja) (Anand Prakash) Court Master Court Master (Signed Order is placed on the file)