National Green Tribunal
Sudhir Kumar vs State Of Uttar Pradesh on 13 April, 2019
BEFORE THE NATIONAL GREEN TRIBUNAL,
PRINCIPAL BENCH, NEW DELHI
Original Application No. 136 of 2018
(M.A. No. 357 of 2018 & M. A. No. 407 of 2018)
Sudhir Kumar Vs. State of Uttar Pradesh & Ors.
CORAM :
HON'BLE MR. JUSTICE RAGHUVENDRA S. RATHORE, JUDICIAL MEMBER
HON'BLE DR. SATYAWAN SINGH GARBYAL, EXPERT MEMBER
Present: Applicant : Mr. Ajit Sharma, Mr. Mayank Aggarwal and Mr.
Adnan Siddiqui, Advs.
Respondent: Mr. Pradeep Misra and Mr. Daleep Dhyani,
Advs. for UPPCB MoEF Mr. Attin Shankar Rastogi and Mr. Prateek Yadav, Advs.
State of UP Mr. Ankit Verma, Adv. Date and Orders of the Tribunal Remarks Item No. 26 April 13, Learned Counsel for respondent no.5 further prays 2018 for time to file reply. He may file the reply within one week from today, failing which their right to file reply shall stand forfeited.
List the matter on 8th May, 2018. M.A. No. 357 of 2018 This application has been filed by the applicant seeking exemption from filing of certified, translated typed copies of the annexures. The other sides have no objections. Exemption from filing of the aforesaid copies is allowed, at this stage and the needful may be done in due course.
M.A. No. 357 of 2018 stands disposed of.
..........................................,JM (Raghuvendra S. Rathore) ..........................................,EM ( Dr. Satyawan Singh Garbyal) JG