Supreme Court - Daily Orders
Madura Coats P.Ltd. vs Appellate Auth. on 17 October, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
1
ITEM NO.54 COURT NO.3 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). 33787/2009
(Arising out of impugned final judgment and order dated 12/05/2009
in WP No. 33882/2007 passed by the High Court Of Madras)
MADURA COATS P.LTD. Petitioner(s)
VERSUS
APPELLATE AUTH.& ANR. Respondent(s)
(for final disposal)
Date : 17/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Shekhar Naphade, Sr. Adv.
Ms. Shubhangi Tuli,Adv.
For Respondent(s) Mr. M. Yogesh Kanna, Adv.
Ms. Nithya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner has handed over to us a copy of the order bearing Lr.No. T1/UNPCB/LAW/LA-1/005557/TNV/2016 dated 14.10.2016, allowing the petitioner to install Zero Liquid Discharge Project (for short 'ZLD Project'). The aforesaid order is taken on record and marked as 'Annexure A'. The liberty granted to the petitioner by the order at Annexure A contains a schedule for implementation. We are of the Signature Not Verified considered view, that the aforesaid schedule should commence with Digitally signed by PARVEEN KUMAR Date: 2016.10.20 16:40:55 IST Reason: effect from the date of passing of the order dated 14.10.2016.
Ordered accordingly.
2Needless to mention, that the petitioner shall punctually observe the schedule of implementation.
Disposed of in the aforesaid terms.
(Renuka Sadana) (Parveen Kumar) Assistant Registrar AR-cum-PS