Supreme Court - Daily Orders
M.C. Mehta vs Union Of India on 16 October, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.9 COURT NO.6 SECTION PIL-W
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). 13029/1985
M.C. MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IN RE: COMMISSION FOR AIR QUALITY MANAGEMENT (CAQM) NAME OF THE
FOLLOWING ADVOCATES MAY BE TREATED TO HAVE BEEN SHOWN IN THE LIST:
MR. HARISH N. SALVE, SR. ADVOCATE (A.C.) MS. APARAJITA SINGH, SR.
ADVOCATE (A.C.) MR. A.D.N. RAO, SR. ADVOCATE (A.C.) MR. SIDDHARTHA
CHOWDHURY, ADVOCATE (A.C.) PETITIONER-IN-PERSON MR. G.S. MAKKER,
MR. AMRISH KUMAR, MR. M.K. MARORIA MR. SANJAY KR. VISEN, MR. SUDEEP
KUMAR, MR. KARAN SHARMA, MR. SANDEEP KR. JHA MR. JYOTI MENDIRATTA,
MR. RAHUL KHURANA, ADVOCATES)
Date : 16-10-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Mr. A.D.N.Rao,Sr.Adv.(Amicus Curiae)
Ms. Aparajita Singh,Sr.Adv (Amicus Curiae)
Mr. Siddharth Chaudhary,Adv. (Amicus Curiae)
Ms. Shibani Ghosh,Adv.
For the parties:
Ms. Aishwarya Bhati, A.S.G.
Mrs. Archna Pathak Dave, A.S.G.
Mr. Wasim Quadri, Sr. Adv.
Mrs. Ruchi Kohli, Sr. Adv.
Mr. Mukesh Kumar Maroria, AOR
Mrs. Suhasini Sen, Adv.
Mr. Rajesh Kr. Singh, Adv.
Mr. Subhranshu Padhi, Adv.
Mr. S S Rebello, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Gaurang Bhushan, Adv.
Mr. Raghav Sharma, Adv.
Signature Not Verified
Mr. Kanu Agrawal, Adv.
Digitally signed by
Anita Malhotra
Date: 2024.10.17
Mr. Bhuvan Kapoor, Adv.
18:03:47 IST
Reason: Mr. Rajesh Kumar Singh, Adv.
Mr. Shreekant Neelappa Terdal, AOR
1
Mr. Varun Chugh, Adv.
Mr. Krishna Kant Dubey, Adv.
Mr. Indira Bhakar, Adv.
Mr. Vineet Singh,Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Raj Bahadur Yadav, AOR
Mrs. Alka Agarwal, Adv.
Ms. Sonali Jain, Adv.
Mr. Ashok Kumar B, Adv.
Ms. Baby Devi Bonia, Adv.
Mr. Anirudh Bhat, Adv.
Mr. Prashant Singh Ii, Adv.
Mr. Gaurang Bhushan, Adv.
Ms. Sweksha, Adv.
Dr. N. Visakamurthy, AOR
Mr. Lokesh Sinhal,Sr.AAG
Mr. B.K.Satija,AAG
Mr. Rahul Khurana,Adv.
Mr. Akshay Amritanshu,AOR
Mr. Samyak Jain,Adv.
Ms. Pragya Upadhyay,Adv.
Ms. Drishti Saraf,Adv.
Mr. Gurminder Singh,AG, Punjab/Sr. Adv.
Mr. Prashant Manchanda, A.A.G.
Mr. Vivek Jain, D.A.G.
Mr. Karan Sharma, AOR
Ms. Savi Nagpal,Adv.
Mr. H.S.Phoolka,Sr.Adv.
Mr. Niraj Gupta,AOR
Mr. Avani Chaudhary,Adv.
Ms. Anshu Gupta,Adv.
Mr. Mukesh Kumar Jain,Adv.
Ms. Prabhsahay Kaur,Adv.
Ms. Sanjivani Aggarwal,Adv.
Ms. Jyoti Aggarwal,Adv.
Mr. Pradeep Shekhawat,Adv.
Mr. P. K. Jain, AOR
Mr. Ramesh Babu M. R., AOR
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Mahesh Agarwal, Adv.
Mr. E. C. Agrawala, AOR
Ms. Hemantika Wahi, AOR
2
Ms. Binu Tamta, AOR
Mr. Radha Shyam Jena, AOR
Mr. Pradeep Kumar Bakshi, AOR
Mr. Ashok Mathur, AOR
Mr. V. K. Verma, AOR
Mr. Ajit Pudussery, AOR
Mrs. Bina Gupta, AOR
Mr. Rakesh K. Sharma, AOR
Ms. Sujeeta Srivastava, AOR
Mr. Alok Gupta, AOR
Mr. Anil Kumar Jha, AOR
Mr. Mandaar Mukesh Giri, Adv.
Mr. Mukesh K. Giri, AOR
Mr. Aakash Shankar, Adv.
Mr. L.k. Giri, Adv.
Mr. Kautilya Sharma, Adv.
M/S. Parekh & Co., AOR
Mr. Sudhir Mendiratta, AOR
Mrs. Anil Katiyar, AOR
Mr. Hardeep Singh Anand, AOR
Mr. Sandeep Narain, AOR
Mr. Sushil Kumar Singh, AOR
Mrs. Rani Chhabra, AOR
Mr. G. Prakash, AOR
Ms. Nandini Gidwaney, AOR
Mr. Shri Narain, AOR
Mr. Umesh Kumar Khaitan, AOR
3
Ms. Shalini Kaul, AOR
Mr. K. R. Sasiprabhu, AOR
Mrs. K. Sarada Devi, AOR
Mr. Sanjay Kumar Visen, AOR
Mrs. Priya Puri, AOR
Ms. Manjula Gupta, AOR
Mr. T. V. Ratnam, AOR
Mr. Balaji Srinivasan, AOR
Mr. Rajiv Ranjan Dwivedi, AOR
M/S. Khaitan & Co., AOR
Mr. S. S. Shroff, AOR
Mr. Sushil Kumar Jain, AOR
Mr. Aniruddha Deshmukh, AOR
Mr. Ravindra Bana, AOR
Mr. Surya Kant, AOR
Mrs. B. Sunita Rao, AOR
Mr. Abhishek, AOR
Mr. Sarvam Ritam Khare, AOR
Mr. R. P. Gupta, AOR
Mr. P. Parmeswaran, AOR
Mr. Mohit D. Ram, AOR
Mr. Pramod Dayal, AOR
Mr. Satya Mitra, AOR
M/S. M. V. Kini & Associates, AOR
Mr. Rakesh Kumar-i, AOR
Mr. Parijat Sinha, AOR
4
M/S. Saharya & Co., AOR
Mr. Nishe Rajen Shonker, AOR
Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Ajith Anto Perumbully, Adv.
Mr. Pavan Kumar, AOR
Mr. Sandeep Narain, Adv.
Ms. Kanak Malik, Adv.
For M/S. S. Narain & Co., AOR
Mr. Chirag M. Shroff, AOR
Mr. Ejaz Maqbool, AOR
Mr. S. Wasim A Quadri, Sr. Adv.
Mr. Praveen Swarup, AOR
Mr. Utkarsh Pratap, Adv.
Mr. Devesh Maurya, Adv.
Mr. Ravi Kumar, Adv.
Mr. Sukhamrit Singh, Adv.
Mr. Prashant Kumar, AOR
Ms. Pritha Srikumar Iyer, AOR
Ms. Surabhi Sanchita, AOR
Mr. Vinod Sharma, AOR
M/S. Ram Sankar & Co, AOR
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Vinodh Kanna B., AOR
Mr. Sandeep Singh, AOR
Mr. Anand Prakash Yadav, Adv.
Ms. N. Annapoorani, AOR
Mr. S. Gowthaman, AOR
Ms. Neeru Vaid, AOR
Mr. Vivek Gupta, AOR
Mr. Vinay Garg, AOR
5
Ms. G. Indira, AOR
Mr. Sagar Roy,Adv.
Mr. Premchand Kumar,Adv.
Mr. Vinod Kumar Srivastava,Adv.
Mr. Venkatesh Rajput,Adv.
Mr. Onkar Singh,Adv.
Mr. Anki Kashyap,Adv.
Mr. Subhro Sanyal, AOR
Ms. Misha Rohatgi, AOR
Mr. Ravi Prakash, AOR
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Karun Sharma, Adv.
Ms. Rajkumari Divyasana, Adv.
Mr. Vikrant Singh Bais, AOR
Mr. Alok Gupta, AOR
Mr. K. V. Mohan, AOR
Ms. Surbhi Mehta, AOR
Mr. Shovan Mishra, AOR
Ms. Bipasa Tripathy, Adv.
Ms. G. Indira, AOR
Mr. Yoginder Handoo, AOR
Ms. Nidhi Jaswal, AOR
Mr. Rakesh Kumar-i, AOR
Mr. Parminder Singh Bhullar, AOR
Mr. Chandrakant Sukumar Sarkar, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. C M Dwivedi, Adv.
Mr. Ikshit Singhal, Adv.
For M/S. Mukesh Kumar Singh And Co., AOR
Mr. Arjun D Singh, Adv.
Ms. Ankita Sharma, AOR
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Mr. Mukesh Verma, Adv.
Mr. Pankaj Kumar Singh, Adv.
Mr. Vatsala Tripathi, Adv.
Mr. Yash Pal Dhingra, AOR
Mr. Ashutosh Dubey, AOR
Mr. Chandra Prakash, AOR
Mr. Anuj Bhandari, AOR
Mr. Anil Kumar, AOR
Ms. Lubna Naaz, AOR
Ms. Shashi Kiran, AOR
Ms. Aastha Mehta, Adv.
Ms. Deepanwita Priyanka, AOR
Ms. Prerana Mohapatra, Adv.
Mr. Raghvendra Kumar, AOR
Mr. Anando Mukherjee, AOR
M/S. Karanjawala & Co., AOR
Mr. V. N. Raghupathy, AOR
Ms. Charu Ambwani, AOR
Ms. Ripul Swati Kumari, Adv.
Ms. Astha Sharma, AOR
Mr. Neeraj Shekhar, AOR
Mr. Mohit Paul, AOR
Mr. Nischal Kumar Neeraj, AOR
Mr. Ashok Kumar Panigrahi, Adv.
Mr. Shalen Bhardwaj, Adv.
Ms. Ekta Kalra, Adv.
Mr. Badal Dayal, Adv.
Ms. Lakshmi, Adv.
Mr. Nishit Agrawal, AOR
Mr. Gaurav, AOR
Mr. Gaurav Srivastava, Adv.
7
Mr. Yashraj Singh Bundela, AOR
Mr. Chanakya Baruah, Adv.
Ms. Saloni, Adv.
Mr. Rohan Singla, Adv.
Mr. Pulkit Agarwal, AOR
Mr. Shuvodeep Roy, AOR
Mr. Deepayan Dutta, Adv.
Mr. Saurabh Tripathi, Adv.
Ms. Divya Jyoti Singh, AOR
Mr. Vinay Garg, AOR
Mr. T. R. B. Sivakumar, AOR
Mr. Praveen Pathak, Adv.
Mr. Avadhesh Kumar Dubey, Adv.
Ms. Akanksha Singh, Adv.
Ms. Shraddha Khandhadia, Adv.
Ms. Manju Jetley, AOR
Mr. Amrish Kumar, AOR
Mr. Harsh V. Surana, AOR
Ms. Rakhi Ray, AOR
Ms. Ishita Jain, AOR
Mr. Anand Kumar Shrivastava, Adv.
Mr. Ankit Bhandari, Adv.
Ms. Tulika Mukherjee, AOR
Mr. Akshay Girish Ringe, AOR
Mr. L.K. Paonam, Adv.
Mr. Niraj B. Paonam, Adv.
Ms. Aswathi M.k., AOR
M/S. M. V. Kini & Associates, AOR
Mr. Pradeep Misra, AOR
Mr. Daleep Dhyani, Adv.
Mr. Suraj Singh, Adv.
Mr. Manish Kumar, AOR
Mr. Divyansh Mishra, Adv.
8
Ms. Jyoti Mendiratta, AOR
Ms. Ananya Basudha, Adv.
Mr. Puneet Taneja, AOR
Ms. Vrinda Bhandari, AOR
Ms. Sakshi Kakkar, AOR
Ms. Shagun Matta, AOR
Mr. Gopal Jha, AOR
Mr. Shishir Deshpande, AOR
Mr. D.Kumanan, AOR
Ms. Deepa S, Adv.
Mr. Sheikh F Kalia, Adv.
Mr. Veshal Tyagi, Adv.
Mr. Chinmay Anand Panigrahi, Adv.
Ms. Pritha Srikumar Iyer, AOR
Ms. Rooh-e-hina Dua, AOR
Mr. Mudit Gupta, AOR
Ms. Divya Roy, AOR
Mr. Sandeep Narain, Adv.
Ms. Kanak Malik, Adv.
For M/S. S. Narain & Co., AOR
Mr. Shiv Mangal Sharma, A.A.G.
Ms. Nidhi Jaswal, Adv.
Ms. Shalini Singh, Adv.
Mr. Saurabh Rajpal, Adv.
Mr. Sandeep Kumar Jha, AOR
Ms. Puja Sharma, AOR
Mr. Gautam Narayan, AOR
Ms. Asmita Singh, Adv.
Mr. Tushar Nair, Adv.
Mr. Anirudh Anand, Adv.
Mr. Punishk Handa, Adv.
Mr. Neeraj Kumar Gupta, AOR
Mr. Danish Zubair Khan, AOR
9
Mr. Vikas Mehta, AOR
Ms. Garima Prashad, Sr. A.A.G.
Mr. Sudeep Kumar, AOR
Ms. Rupali, Adv.
Mr. Shekhar Kumar, AOR
Mr. Rajan Narain, AOR
Mr. Ayush Sharma, AOR
Mr. Anurag Kishore, AOR
Ms. Mayuri Raghuvanshi, AOR
Dr. Brij Bhushan K Jauhari, Adv.
Mr. Deepak Jyoti Ghildiyal, Adv.
Mr. O.P.Singh, Adv.
Mr. Satya Vir Singh Rana, Adv.
Mr. Harsh Mahan, Adv.
Ms. Purnima Jauhari, AOR
Mr. Hiren Dasan, AOR
Mr. Ajay Vikram Singh, AOR
Mr. K. Paari Vendhan, AOR
Ms. Jaikriti S. Jadeja, AOR
Ms. Astha Tyagi, AOR
Mr. Sunil Fernandes, AOR
Mr. Kuldip Singh, AOR
Ms. Anushree Prashit Kapadia, AOR
Mr. Ketan Paul, AOR
M/S. Ram Sankar & Co, AOR
Ms. Malvika Kapila, AOR
Ms. Madhumita Bhattacharjee, AOR
Ms. Debarati Sadhu, Adv.
Ms. Srija Choudhury, Adv.
Mr. Anant, Adv.
10
Mr. Sameer Abhyankar, AOR
Mr. Rahul Kumar, Adv.
Mr. Aryan Srivastava, Adv.
Mr. Aakash Thakur, Adv.
Ms. Ayushi Bansal, Adv.
Mr. Sarthak Dora, Adv.
Mr. Gaurav Kejriwal, AOR
Mr. S. S. Shroff, AOR
Mr. Anas Tanwir, AOR
Mr. Vikrant Singh Bais, AOR
Ms. Diksha Rai, AOR
Mr. Soumya Dutta, AOR
Mr. Sameer Kumar, AOR
Mr. Ajay Pal, AOR
Mr. Dhananjaya Mishra, AOR
Mr. Rahul Khurana, AOR
Mr. Rajiv Yadav, AOR
Mr. Vipin Nair, AOR
Mr. Rishi Matoliya, AOR
Mr. D. Abhinav Rao, AOR
Mr. Durga Dutt, AOR
Mr. Avijit Mani Tripathi, AOR
Mr. T.k. Nayak, Adv.
Ms. Preeti Sehrawat, Adv.
Ms. Rashmi Malhotra, AOR
Mr. Ravindra Kumar, Sr. Adv.
Mr. Binay Kumar Das, AOR
Ms. Priyanka Das, Adv.
Ms. Neha Das, Adv.
Mr. Shivam Saxena, Adv.
Mr. Vikas Bharti, Adv.
11
Mr. Gaurav Choudhary, AOR
Ms. K. Enatoli Sema, AOR
Ms. Limayinla Jamir, Adv.
Mr. Amit Kumar Singh, Adv.
Ms. Chubalemla Chang, Adv.
Mr. Prang Newmai, Adv.
Ms. Nidhi Mohan Parashar, AOR
Mr. P. Parmeswaran, AOR
Mr. Nirnimesh Dube, AOR
Mr. Ravindra S. Garia, AOR
Mr. Shashank Singh, Adv.
Mr. Talha Abdul Rahman, AOR
Mr. Guntur Pramod Kumar, AOR
Mr. M. P. Devanath, AOR
Ms. Ruchi Kohli, Sr. Adv.
Ms. Srishti Mishra, Adv.
Mr. R. C. Kohli, AOR
Mr. D. Abhinav Rao, AOR
Mr. Prakash Ranjan Nayak, AOR
Mr. Nitin Saluja, AOR
Mr. Deepayan Mandal, AOR
Ms. Shalu Sharma, AOR
Mr. Sahil Tagotra, AOR
Mr. Akhil Anand, AOR
Mr. Prashant Singh, AOR
Mrs. Prerna Dhall, Adv.
Mr. Piyush Yadav, Adv.
Ms. Akanksha Singh, Adv.
Mr. Pranav Sachdeva, AOR
Mr. Sameer Shrivastava, AOR
Mr. Debojit Borkakati, AOR
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Mr. Aakarshan Aditya, AOR
Mr. Satya Mitra, AOR
Mr. Prasanna S., AOR
Ms. Mithu Jain, AOR
Ms. Asha Gopalan Nair, AOR
M/S. Ahmadi Law Offices, AOR
UPON hearing the counsel the Court made the following
O R D E R
IN RE: STATE OF HARYANA
1. We have perused the affidavit of Shri T.V.S.N.Prasad, IAS, Chief Secretary to the Government of Haryana.
2. We had expected the Government of Haryana to file an affidavit reporting compliance with the directions issued on 10th June, 2021 by the Commission for Air Quality Management (for short, 'the Commission'). However, we find that the affidavit is of non-compliance. Penal action as contemplated by clause 14 of the direction issued on 10th June, 2021 has not been taken, even in a single case. Though even going by the said affidavit, there were as many as 191 cases of fire till 12th October, 2024, only nominal fine has been recovered. Even the machinery, as contemplated by paragraph 14 of the said order, has not been set up. The order of the Commission is in force for the last more than 3 years. 13
3. We direct the concerned authorities to take appropriate coercive action against the officials of the State responsible for non-compliance of the order dated 10th June, 2021 by invoking Section 14 of the Commission of Air Quality Management in National Capital Region and Adjoining Areas Act, 2021 (for short, "the Act").
4. We direct the Chief Secretary Shri T.V.S.N.Prasad to personally remain present in the Court on Wednesday i.e. 23rd October, 2024.
5. The Chief Secretary owes an explanation to the Court not only for non-compliance but also for not initiating stringent action against the violators and stringent action against the government officials for not complying with the directions issued on 10th June, 2021 by the Commission.
6. The Commission will make a statement about the coercive action initiated against the officials of the State in terms of this order on the next date. IN RE: STATE OF PUNJAB
7. We have perused the affidavit filed by Mr. Priyank Bharti, Secretary to the Government of Punjab, Department of Science, Technology and Environment. 14
8. As in the case of the State of Haryana, it is an affidavit reporting non-compliance with the directions issued on 10th June, 2021 by the Commission. There is non-compliance of directions issued in paragraph 14 of the order dated 10th June, 2021 passed by the Commission. The Committees/authorities as contemplated by clause (e) have not been constituted. Moreover, there is no prosecution of a single person under Section 15 of the Environment (Protection) Act, 1986, though the affidavit itself accepts that there have been contraventions. In paragraph 34 of the affidavit, it is stated that fire incidents reported as per ISRO protocol were 267. It is claimed that action was taken all against 267. However, nominal fine has been recovered only from 103. First Information Reports have been filed under Section 233 of the Bharatiya Nyaya Sanhita, 2023 only against 14 violators. Complaints under Section 39 of the Air (Prevention and Control of Pollution) Act, 1981 have been filed only against 5 persons. Thus, going by their own data, out of 267 violators, nominal action has been taken only against 122 violators.
9. In the affidavit filed by the State Government, reliance has been placed on the order dated 22nd October, 2013 issued by the Government of Punjab in exercise of powers under Section 19(5) of the Air (Prevention and Control of Pollution) Act, 1981 thereby prohibiting indiscriminate burning of left over paddy/wheat straw in 15 the whole of the State. Non-compliance of this order attracts penal provisions. As stated earlier, prosecution under this statute has been initiated only against 5, out of 267 violators.
10. Paragraph 6 of our last order dated 3rd October, 2024 reads thus:
"6. As regards the non-utilization of machines provided under the grant of the Central Government, the learned Advocate General appearing for the State of Punjab submits that those farmers who are holding lands having area of less than 10 hectares cannot afford to engage a tractor with driver and spend money on diesel for using these machines. Therefore, a proposal was submitted for grant of funds to the Central Government so that tractor with driver and diesel could be provided to the small farmers. However, nothing is placed on record to show that any grant was sought for providing tractors with driver and diesel to the small farmers to enable them to operate the machines."
11. On a query made by us, the learned Advocate General fairly states that a specific proposal for grant of funds to the Central Government for providing a tractor with driver and diesel to small farmers has not been submitted. Therefore, the statement made across the Bar which is recorded in paragraph 6, as mentioned above, is completely incorrect. We are surprised to note that even after finding that the statement made was incorrect, 16 between the last date and today, no endeavour has been made to submit a proposal to the Central Government for seeking funds for the aforesaid reasons.
12. The order of the Commission is more than 3 years old. The problem which creates air pollution exists for decades. But still the States are struggling to find a solution, notwithstanding available statutory framework.
13. We direct the Chief Secretary of the State of Punjab to personally remain present in the Court on the next date i.e. 23rd October, 2024. On behalf of the State, he must explain the defaults made by the State.
14. We direct the Commission or appropriate authority to take suitable action against the officials of the State of Punjab of non-compliance with the directions issued under Section 12 of the Act. Central Government will submit a compliance report on the next date i.e. 23 rd October, 2024.
IN RE: UNION OF INDIA
15. We have perused the Minutes of the Meeting held on 8th October, 2024 of the Sub-Committee on Safeguarding and Enforcement.
16. A list of attendees shows that out of 16 members, 8 members were absent. However, the learned Advocate General of State of Punjab pointed out that the Secretary, Department of Science, Technology and Environment, Government of Punjab was present but he is 17 shown in the category of 'Others Present in Virtual Mode' in his capacity as the Secretary has been described as Secretary, Public Work Department. We accept the said statement of the learned Advocate General. But still, the fact remains that notwithstanding the observations made in our last order, 7 members of the Committee which is assigned a very important role were not present in the meeting. Perhaps, an action will have to be taken of replacing those members who are persistently remaining absent.
17. The Commission must also explain to us whether in the meetings of the Commission, eminent experts in the field or representatives of expert organizations are invited to remain present. The response shall be submitted by the next date i.e. 23rd October, 2024. IA No.235980 of 2024 - FOR INTERVENTION
18. Issue notice.
19. For the time being, we direct the Commission, the State of Punjab as well as the State of Haryana to consider prayer clauses (2) and (4) of the application and to respond within a period of three weeks from today. 18 IA No.236055/2024 - INTERVENTION/IMPLEADMENT IA No.231348/2024 - APPROPRIATE ORDERS/DIRECTIONS IA No.16223/2021 - CONDONATION OF DELAY IN FILING IA No.16230/2021 - CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS IA No.16235/2021 - APPROPRIATE ORDERS/DIRECTIONS IA No.16236/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON
20. List on 23rd October, 2024.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
19