Supreme Court - Daily Orders
Uttar Pradesh State Industrial ... vs Rashid Ali Warsi on 10 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. OF 2018
[DIARY NO. 21556 OF 2018]
UTTAR PRADESH STATE INDUSTRIAL
DEVELOPMENT CORPORATION LTD. & ANR. APPELLANT(S)
VERSUS
RASHID ALI WARSI & ORS. RESPONDENT(S)
O R D E R
Delay in filing and re-filing the appeal is condoned.
Since the delay on the part of the appellants was of 77 days as it is stated that after 77 days the Unit was handed over to the Society, the cost which is imposed by the National Green Tribunal shall be limited to these 77 days at the rate of Rs. Two lakh per day.
The appeal stands disposed of as indicated above.
…...…................J. (A.K. SIKRI) …...…................J. (ASHOK BHUSHAN) Signature Not Verified NEW DELHI, Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.08.16 14:52:00 IST Reason: AUGUST 10, 2018 ITEM NO.8 COURT NO.5 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). 21556/2018 (Arising out of impugned final judgment and order dated 12-06-2017 in OA No. 317/2015 passed by the National Green Tribunal) UTTAR PRADESH STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD. & ANR. Petitioner(s) VERSUS RASHID ALI WARSI & ORS. Respondent(s) (IA No.91114/2018-CONDONATION OF DELAY IN FILING and IA No.91116/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.91113/2018-STAY APPLICATION and IA No.91118/2018- EXEMPTION FROM FILING O.T. and IA No.91124/2018-CONDONATION OF DELAY IN REFILING and IA No.91119/2018-PERMISSION TO FILE LENGTHY LIST OF DATES and IA No.91122/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) Date : 10-08-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Ravi Prakash Mehrotra, AOR Mr. Ankit Agarwal, Adv.
Mrs. Deepti R. Mehrotra, Adv.
For Respondent(s) Mr. Kaushal Yadav, AOR UPON hearing the counsel the Court made the following O R D E R Delay in filing and re-filing the appeal is condoned. The appeal stands disposed of in terms of the signed order. Pending applications shall also stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER
(Signed order is placed on the file.)