Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Shailesh Singh on 26 October, 2021
Bench: K.M. Joseph, Pamidighantam Sri Narasimha
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.4287-4290 OF 2019
STATE OF UTTAR PRADESH & ORS. ETC. APPELLANT(S)
VERSUS
SHAILESH SINGH & ORS. ETC. RESPONDENT(S)
O R D E R
Today when the matters came up, we heard Ms. Garima Prashad, learned senior counsel appearing on behalf of the appellants. The matters were adjourned on the previous occasion, taking note of the fact that there was no representation on behalf of the first respondent. Today also there is no representation on behalf of the first respondent.
Ms. Garima Prashad, learned senior counsel for the appellants bring to our notice the fact that the subsequent to the impugned order, the National Green Tribunal (for short ‘NGT’) has disposed of the main matter itself.
Signature Not Verified
By the impugned order, we notice that the NGT has given one Digitally signed by NEETU KHAJURIA Date: 2021.10.29 month’s time to give complete detail with the condition that the 17:27:27 IST Reason:
appellants shall execute performance guarantee with Rs.10 crores within one week from today from the date of the order. 2 The said direction has been stayed by this Court. In the light of the subsequent development, we dispose of the appeals by vacating the direction to execute the performance guarantee of Rs. 10 crores.
The appeal is allowed as above. Pending application(s), if any, stand disposed of.
…………………………………………J. [K.M. JOSEPH] …………………………………………J. [PAMIDIGHANTAM SRI NARASIMHA] New Delhi 26th October, 2021 3 ITEM NO.2 COURT NO.10 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). 4287-4290/2019 STATE OF UTTAR PRADESH & ORS. ETC. Appellant(s) VERSUS SHAILESH SINGH & ORS. ETC. Respondent(s) ([FOR DISPOSAL] IA No. 69077/2019 - EX-PARTE STAY) Date : 26-10-2021 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA For Appellant(s) Ms. Garima Prashad, Sr. Adv./AAG Mr. Vishnu Shankar Jain, AOR Ms. Marbiang N. Khongwir, Adv. Mr. Parth Yadav, Adv.
For Respondent(s) Ms. Preeti Singh, AOR Mr. Pradeep Misra, AOR Mr. Daleep Dhyani, Adv.
Mr. Suraj Singh, Adv.
Mr. Manoj Kr. Sharma, Adv.
Mr. Bhuwan Chandra, Adv.
Mr. Tahir Ashraf Siddiqui, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is allowed, in terms of the signed order. Pending application(s), if any, stand disposed of. (JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)