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Arkay Energy (Rameswaram) Limited vs Tamil Nadu Pollution Control Board on 18 November, 2021

Bench: Hemant Gupta, V. Ramasubramanian

     ITEM NO.29                Court 11 (Video Conferencing)                    SECTION XII

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

     Petition(s) for Special Leave to Appeal (C) No(s). 14363/2021
     (Arising out of impugned final judgment and order dated 06-09-2021
     in WAMD No. 1699/2021 passed by the High Court of Judicature at
     Madras at Madurai)

     ARKAY ENERGY (RAMESWARAM) LIMITED                                     Petitioner(s)

                                                    VERSUS

     TAMIL NADU POLLUTION CONTROL BOARD & ORS.                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.115674/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 18-11-2021 This petition was called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE HEMANT GUPTA
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)               Mr.   M.S Krishnan, Sr. Adv.
                                     Mr.   Balaji Srinivasan, AOR
                                     Mr.   Anirudh Krishnan, Adv.
                                     Mr.   Adarsh Subramanian, Adv.
                                     Mr.   Shiva Krishnamurti, Adv.
                                     Mr.   Advaidh Nelakantann, Adv.
                                     Ms.   Kshipra Pyare, Adv.
                                     Mr.   M. B. R. S. Raju, Adv.
                                     Ms.   Aakriti Priya, Adv.
                                     Ms.   Lakshmi Rao, Adv.

     For Respondent(s)               Dr.   Joseph Aristotle S., AOR
                                     Ms.   Preeti Singh, Adv.
                                     Ms.   Ripul Swati Kumari, Adv.
                                     Mr.   Sanjeev Kumar Mahara, Adv.

                                     Mr. D. Kumanan, AOR
                                     Mr. Sheikh Fakhruddin Kalia, Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

In view of letter circulated by learned counsel for respondent No.3, list the matter after three weeks.

In the meantime, the interim order dated 27.09.2021 to 17:14:38 IST Reason: continue.

(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)