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Lg Polymers India Private Limited vs Andhra Pradesh Pollution Control Board on 26 June, 2020

Bench: Sanjay Kishan Kaul, B.R. Gavai

     ITEM NO.13                      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).    2665/2020

     LG POLYMERS INDIA PRIVATE LIMITED                                    Appellant(s)

                                                        VERSUS

     ANDHRA PRADESH POLLUTION CONTROL BOARD & ORS.      Respondent(s)
     (IA No.57475/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.57476/2020-EX-PARTE STAY and IA No.57477/2020-
     EXEMPTION FROM FILING AFFIDAVIT and IA No.57479/2020-PERMISSION TO
     PLACE ON RECORD SUBSEQUENT FACTS and IA No.57478/2020-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 26-06-2020 This appeal was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                             HON'BLE MR. JUSTICE B.R. GAVAI

     For Appellant(s)                  Mr.   Mukul Rohatgi,Sr.Adv.
                                       Mr.   M.Thangathurai,Adv.
                                       Ms.   Pallavi Shroff,Adv.
                                       Mr.   Anuj Berry,Adv.
                                       Mr.   Aashish gupta,Adv.
                                       Mr.   Chaitanya Safaya,Adv.
                                       Mr.   Kostubh Devnani,Adv.
                                       Mr.   PSS Bhargava,Adv.
                                       Mr.   Varun Byreddy,Adv.
                                       Mr.   S. S. Shroff, AOR
     For Respondent(s)
               UPON hearing the counsel the Court made the following
                                  O R D E R

Applications for exemption from filing certified copy of the impugned judgment and exemption from filing affidavit are allowed. Applications for permission to place on record subsequent facts and to file additional documents/facts/annexures are allowed.

Issue notice.

Tag with Civil Appeal Diary No.11327 of 2020.

It is further directed that interim stay against Digitally signed by DEEPAK SINGH Date: 2020.06.26 appropriation of the amount deposited by the appellant 17:13:06 IST Reason:

would continue till the next date of hearing.

(ANITA MALHOTRA) (ANITA RANI AHUJA) COURT MASTER ASSISTANT REGISTRAR