Supreme Court - Daily Orders
Environment Support Group . vs State Of Karnataka . on 4 November, 2015
Bench: T.S. Thakur, Prafulla C. Pant
1
(Corrected)
ITEM NO.4 COURT NO.2 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 17166/2013
(Arising out of impugned final judgment and order dated 11/04/2012
in WP No. 817/2008,11/04/2012 in WP No. 817/2008 passed by the High
Court Of Karnataka At Bangalore)
ENVIRONMENT SUPPORT GROUP & ANR. Petitioner(s)
VERSUS
STATE OF KARNATAKA & ORS. Respondent(s)
Date : 04/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Dr. Rajeev Dhawan, Sr. Adv.
Mr. Nikhil Nayyar,Adv.
Ms. Pritha Srikumar, Adv.
Mr. Dhananjay Baijal, Adv.
Ms. N.Sai Vond, Adv.
For Respondent(s) Mr. S.K.Kulkarni, Adv.
Mr. M.Gireesh Kumar, Adv.
Mr. Ankur S. Kulkarni,Adv.
Mr. E. C. Vidya Sagar,Adv.
Ms. Jennifer John, Adv.
Mr. subhash Chandra Sagar, Adv.
Mr. B.K.Gautam, Adv.
Mr. Rajesh Mahale,Adv.
Mr. V. N. Raghupathy,Adv.
Ms. A. Sumathi,Adv.
Ms Hetu Arora Sethi,Adv.
Signature Not Verified
Digitally signed by
Shashi Sareen
Date: 2015.11.21
06:08:08 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 Despite a final opportunity granted for the purpose respondents No. 1 to 13 to whom notices were issued by us have not chosen to file their reply. Learned counsel appearing on their behalf seeks four weeks' further time to do the needful. Six weeks' further time is granted to them to file their counter affidavit subject to payment of Rs. 10,000/- as costs by each one of the respondent in default. Costs shall be deposited with the Supreme Court Advocates on Record Welfare Trust. Rejoinder, if any, be filed within four weeks thereafter. Notice shall issue to respondents No. 14 to 16 also returnable within six weeks.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master