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Supreme Court - Daily Orders

Rakesh Saini vs Ministry Of Environment And Forest And ... on 16 December, 2020

Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi

     ITEM NO.36                      Court 8 (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).3825/2020

     RAKESH SAINI                                                           Appellant(s)

                                                       VERSUS

     MINISTRY OF ENVIRONMENT & FOREST AND
     CLIMATE CHANGE (MOEF AND CC) & ORS.                                       Respondent(s)

     (With applns. for exemption from filing c/c of the impugned
     judgment, stay application and exemption from filing O.T. and
     permission to file additional documents/facts/annexures)

     Date : 16-12-2020 This appeal was                    called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE L. NAGESWARA RAO
                               HON'BLE MR. JUSTICE HEMANT GUPTA
                               HON'BLE MR. JUSTICE AJAY RASTOGI

     For Appellant(s)                    Mr. Ritin Rai,Adv.
                                         Mr. Abhinav Shrivastava, AOR

     For Respondent(s)                   Mr.   Siddharth Luthra, Sr. Adv.
                                         Mr.   Ashwani Kumar Dubey, AOR
                                         Mr.   Manish Kumar, Adv
                                         Mr.   Akshay Sehgal, Adv
                                         Mr.   Shakeib Naru, Adv.

                                         Mr.   Brian Da Silva, Sr. Adv.
                                         Mr.   Ashwani Kumar Dubey, AOR
                                         Mr.   Abhay Pandey, Adv
                                         Mr.   Vrushal Bhide, Adv
                                         Mr.   Sarabvir Oberai, Adv

                                UPON hearing the counsel the Court made the following
                                                   O R D E R

We are not inclined to interfere in the matter. The Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed Signature Not Verified Digitally signed by BALA PARVATHI Date: 2020.12.17 of.

10:17:30 IST
Reason:




                         (B.Parvathi)                                (Beena Jolly)
                         Court Master                                Court Master