Supreme Court - Daily Orders
M. Paul Rose vs The Secretary To Government . on 15 July, 2016
Bench: Chief Justice, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5373 OF 2016
M. PAUL ROSE AND ANR. APPELLANT(S)
VERSUS
THE SECRETARY TO GOVERNMENT & ORS. RESPONDENT(S)
O R D E R
We have heard learned counsel for the parties at some length.
We do not see any reason to interfere with the impugned order dated 25.01.2016 passed by the National Green Tribunal, Southern Zone Bench, Chennai in Appeal No.100 of 2015.
This civil appeal is accordingly dismissed. The question of law is however left open.
.......................CJI. [T.S.THAKUR] .........................J. [A.M. KHANWILKAR] NEW DELHI, JULY 15, 2016.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.07.19 17:28:10 IST Reason: ITEM NO.22 COURT NO.1 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 No(s).5373/2016 M. PAUL ROSE AND ANR Appellant(s) VERSUS THE SECRETARY TO GOVERNMENT & ORS. Respondent(s)
(with appln. (s) for stay) Date : 15/07/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR For Appellant(s) Mr. T. Mohan, Adv.
Mr. T.V.S. Raghavendra Sreyas, Adv. Mrs.Gayatri Gulati Sreyas, Adv.
For Respondent(s) Mr. Subramonium Prasad, Sr. Adv. Mr. M. Yogesh Kanna, Adv. Mr. Utkarsh Srivastava, Adv. Ms. Nithya, Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
The question of law is however left open.
(Ashok Raj Singh) (Veena Khera) Court Master Court Master (Signed Order is placed in the file)