Supreme Court - Daily Orders
Bharat Jhunjhunwala vs Union Of India on 18 April, 2016
Author: Chief Justice
Bench: Chief Justice, Uday Umesh Lalit
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 780 OF 2016
BHARAT JHUNJHUNWALA ... Appellant(s)
Versus
UNION OF INDIA AND ORS. ... Respondent(s)
O R D E R
Heard.
We see no reason to interfere with the impugned order passed by the National Green Tribunal. The civil appeal is dismissed. We, however, make it clear that after the Committee constituted by the Tribunal submits its report and recommendations, it shall be open to the appellant to approach the Tribunal for any further relief or directions in the matter. The observations and directions issued by the Tribunal in para 28 of its judgments shall not in any such event be an impediment for the appellant for doing so. We hope and trust that the Committee appointed by the Tribunal shall upon finalisation of its recommendations furnish a copy thereof to the appellant as and when demanded.
................CJI.
(T.S.THAKUR) Signature Not Verified Digitally signed by .................J. SHASHI SAREEN Date: 2016.04.21 17:10:52 IST (UDAY UMESH LALIT) Reason: New Delhi, Dated: 18th April, 2016.
2 ITEM NO.15 COURT NO.1 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). 780/2016 BHARAT JHUNJHUNWALA Appellant(s) VERSUS UNION OF INDIA & ORS Respondent(s)
(with appln. (s) for permission to appear and argue in person and office report) Date : 18/04/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Petitioner-in-person For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of signed order.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file)