Supreme Court - Daily Orders
Pimpri Chinchwad Municipal ... vs Federation Of River Residency ... on 4 June, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, B.R. Gavai
ITEM NO.8 Virtual Court 3 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). 2083/2020
PIMPRI CHINCHWAD MUNICIPAL CORPORATION Appellant(s)
VERSUS
FEDERATION OF RIVER RESIDENCY COOPERATIVE HOUSING SOCIETY & ORS.
Respondent(s)
( IA No.43751/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.43749/2020-STAY APPLICATION and IA
No.43752/2020-EXEMPTION FROM FILING O.T. )
Date : 04-06-2020 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE B.R. GAVAI
For Appellant(s) Mr. Shivaji M. Jadhav, AOR
Mr. Aditya P. Khanna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order. Pending applications, if any, are disposed of.
(NEELAM GULATI) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (signed order is placed on the file) Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.06.08 18:18:48 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIl APPEAL NO. 2083 OF 2020 PIMPRI CHINCHWAD MUNICIPAL CORPORATION Appellant(s) VERSUS FEDERATION OF RIVER RESIDENCY COOPERATIVE HOUSING SOCIETY & ORS.
Respondent(s) O R D E R Heard the learned counsel for the appellant.
We do not find any reason to interfere with the Impugned Order passed by the National Green Tribunal, Principal Bench at New Delhi.
Consequently, the appeal is dismissed.
Pending applications, if any, are disposed of.
.............................J. (ROHINTON FALI NARIMAN) .............................J. (NAVIN SINHA) .............................J. (B.R. GAVAI) NEW DELHI JUNE 04, 2020