Supreme Court - Daily Orders
M.C.Mehta vs Union Of India on 5 December, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
1
ITEM NO.47 COURT NO.4 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos. 2656-2657 in Writ Petition(s)(Civil) No(s).
4677/1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(for permission to file impleadment and c/delay/directions to
the MCD Tribunal to entertain the appeal)
Date : 05/12/2014 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
Amicus Curiae Mr. Ranjit Kumar, Sr. Adv.
For Applicant(s) Mr. Rajiv K. Garg, Adv.
For Mr. T.L. Garg, AOR
For Respondent(s) Mr. Vijay Panjwani, Adv.
(CPCB)
for NCT of Delhi Ms. Asha G. Nair, Adv.
For Mr. D.s. Mahra, AOR(NP)
for UOI Ms. S.K. Bajwa, Adv.
For Mr. S.N.Terdal, AOR(NP)
UPON hearing the counsel the Court made the following
O R D E R
The interlocutory application no. 2656 of 2014 is allowed in terms of the prayer made.
Signature Not VerifiedDigitally signed by
In the peculiar facts and circumstances of the case, we Parveen Kumar Chawla Date: 2014.12.06 13:38:02 IST Reason: are satisfied to condone the delay in filing the appeal before the MCD Appellate Tribunal. The appeal preferred by the 2 applicant before the MCD Appellate Tribunal be accordingly heard and disposed of on merits, in accordance with law.
The interlocutory application no. 2657 of 2014 is disposed of in the aforesaid terms.
(Parveen Kr. Chawla) (Renuka Sadana)
Court Master Court Master