Supreme Court - Daily Orders
V. Ramasubbu vs Union Of India on 1 September, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.59 COURT NO.10 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 Diary No(s). 23282/2023
(Arising out of impugned final judgment and order dated 18-10-2022
in OA No. 85/2022 (SZ) passed by the National Green Tribunal,
Southern Zone at Chennai)
V. RAMASUBBU Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.131564/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.131563/2023-STAY APPLICATION and IA
No.131561/2023-CONDONATION OF DELAY IN FILING APPEAL and IA
No.131562/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 01-09-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Appellant(s) Ms. Srishti Agnihotri, AOR
For Respondent(s) Ms. Aishwarya Bhati, A.S.G.
Mr. Chandra Prakash, Adv.
Ms. Shivika Mehra, Adv.
Mr. Shyam, Adv.
Mr. Sughosh Subramanyam, Adv.
Mr. Sabarish, Adv.
Mr. Amirsh Kumar, AOR
Ms. Purnima Krishna, AOR
Mr. M.F. Philip, Adv.
Mr. Karamveer Singh Yadav, Adv.
Mr. D. Kumanan, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel Signature Not Verified appearing for the respondent nos.4 and 5 seeking adjournment to Digitally signed by Deepak Guglani Date: 2023.09.02 file a counter affidavit, list the matter on 3rd November, 2023. 12:36:22 IST Reason:
(ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)