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[Cites 4, Cited by 0]

National Green Tribunal

Manish Jain vs Union Of India on 7 May, 2024

Item No.01                                                    (Court No. 2)


                 BEFORE THE NATIONAL GREEN TRIBUNAL
                     PRINCIPALBENCH, NEW DELHI.

             (Through Physical Hearing with Hybrid VC Option)

                       Original Application No.141/2022
                               (I.A No. 45/2022)

Manish Jain                                                     ...Applicant

                                   Versus

Union of India & Ors                                            ...Respondents

Date of hearing:   07.05.2024

CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER.
       HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER.

Applicant:         Ms. Chelsi Advocate for the Applicant.
                   Applicant in person.

Respondents:       Mr. Vikrant Pachnanda, Advocate for respondent no.
                   1-MoEF & CC (through VC).
                   Ms. Tanisha Samantha, Advocate for respondent no.
                   2-CPCB.
                   Mr. Pradeep Misra, Advocate for respondent no. 3-
                   UPPCB (through VC).
                   None for respondent no. 4.
                   Mr. Parijat Sinha and Mr. Divyam Dhyani, Advocates
                   for Respondents No. 5 & 6.


     Application under Section 18 read with Section 14 and 15 of the
                   National Green Tribunal Act, 2010.

                                   ORDER

1. Learned counsel for Respondent No.5 and 6 seeks adjournment which is not opposed by the applicant and is, therefore, allowed.

2. List for further consideration on 21.08.2024 Arun Kumar Tyagi, JM Dr.Afroz Ahmad, EM May 07th, 2024 P