Supreme Court - Daily Orders
Lg Polymers India Private Limited vs Andhra Pradesh Pollution Control Board on 29 October, 2020
Bench: Uday Umesh Lalit, Vineet Saran, S. Ravindra Bhat
1
ITEM NO.6 Court 4 (Video Conferencing) 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). 2816/2020
LG POLYMERS INDIA PRIVATE LIMITED Appellant(s)
VERSUS
ANDHRA PRADESH POLLUTION CONTROL BOARD & ORS. Respondent(s)
( IA No. 69139/2020 - EX-PARTE STAY
IA No. 69140/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 52395/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 69138/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 50073/2020 - INTERVENTION/IMPLEADMENT IA No. 69141/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 52391/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 69142/2020 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS) WITH C.A. No. 2665/2020 (XVII) (IA No. 57476/2020 - EX-PARTE STAY) Date : 29-10-2020 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Appellant(s) Mr. Mukul Rohatgi, Senior Advocate Mr Shyam Divan, Senior Advocate Mr Anuj Berry, Advocate Mr. Aashish Gupta, Advocate Mr Chaitanya Safaya, Advocate Mr P S S Bhargava Advocate Signature Not Verified Mr Shardul S Shroff Advocate on Record Digitally signed by Dr. Mukesh Nasa Date: 2020.11.02 15:00:15 IST For Respondent(s) Reason: Mr. Nikhil Nayyar, Sr. Adv.
Mr. T. V. S. Raghavendra Sreyas, AOR Ms. Sugandha Batra, Adv.
Mr. Siddharth Vasudev, Adv.2
Mr. Saurabh Mishra, AOR Ms. Aishwarya Bhati, Sr. Adv. Mr. Gurmeet Singh Makker, AOR Mr. Shovan Mishra, Adv.
UPON hearing the counsel the Court made the following O R D E R Mr. Mukul Rohatgi, learned Senior Advocate for the appellants submits that the Report of the Committee having been uploaded on 28.05.2020 and the matter having been listed on 01.06.2020, appropriate response to the said Report could not be filed by the appellant.
In the circumstances, we give an opportunity to the appellant to file response to the Report of the Committee within 10 days from today.
Let a copy of the reply to the report be also placed on record before this Court.
Mr. Rohatgi, learned Senior Advocate further submits that the matter is posted before the NGT on 03.11.2020. Considering the fact that this Court is now seized of the matter, we direct the NGT to defer the hearing of the matter till further orders by this Court.
List these matters alongwith SLP(C)Nos.10117-10119/2020 on 16.11.2020 at the end of the Board before the appropriate Court.
(INDU MARWAH) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)