Supreme Court - Daily Orders
Apex Chamber Of Commerce And Industries ... vs Government Of N.C.T. Of Delhi on 31 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.43 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). 27522/2018
(Arising out of impugned final judgment and order dated 10-07-2018
in AN No. 67/2015 passed by the National Green Tribunal)
APEX CHAMBER OF COMMERCE AND INDUSTRIES
OF N.C.T. OF DELHI Appellant(s)
VERSUS
GOVERNMENT OF N.C.T. OF DELHI & ORS. Respondent(s)
(IA No. 124607/2018-CONDONATION OF DELAY IN REFILING, IA No.
124608/2018-STAY APPLICATION and IA No. 124609/2018-PERMISSION TO
FILE LENGTHY LIST OF DATES)
Date : 31-08-2018 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. Pinaki Mishra, Sr. Adv.
Mr. Divakar Kumar, AOR
Mr. Anurag Mishra, Adv.
Mr. Vikash Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling the appeal is condoned. Issue notice, returnable in three weeks.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.09.01
12:13:48 IST
Reason: