Supreme Court - Daily Orders
Chamber Of Small Industry Associations vs Central Pollution Control Board on 6 July, 2020
ITEM NO.30 REGISTRAR COURT. Registrar Virtual Court- 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
BEFORE THE REGISTRAR SH. ANIL LAXMAN PANSARE
Civil Appeal No(s). 2218-2219/2020
CHAMBER OF SMALL INDUSTRY ASSOCIATIONS Appellant(s)
VERSUS
CENTRAL POLLUTION CONTROL BOARD & ANR. Respondent(s)
(IA No.42410/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.42407/2020-EX-PARTE STAY and IA No.42415/2020-
INTERVENTION/IMPLEADMENT and IA No.42402/2020-PERMISSION TO FILE
APPEAL and IA No.42405/2020-CONDONATION OF DELAY IN FILING APPEAL
and IA No.42413/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
WITH
C.A. No. 2220-2221/2020 (XVII)
( IA No.42282/2020-CONDONATION OF DELAY IN FILING and IA
No.42279/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.42277/2020-STAY APPLICATION and IA No.42489/2020-
INTERVENTION/IMPLEADMENT and IA No.42276/2020-PERMISSION TO FILE
APPEAL and IA No.42284/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
C.A. No. 2434/2020 (XVII)
(FOR ADMISSION and I.R. and IA No.47164/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.47162/2020-STAY APPLICATION
and IA No.47160/2020-PERMISSION TO FILE APPEAL and IA
No.47161/2020-CONDONATION OF DELAY IN FILING APPEAL)
C.A. No. 2462/2020 (XVII)
( IA No.47380/2020-CONDONATION OF DELAY IN FILING and IA
No.47383/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.47382/2020-STAY APPLICATION and IA No.47379/2020-
PERMISSION TO FILE APPEAL)
Date : 06-07-2020 These appeals were called on for hearing today.
For Appellant(s)
Mr. Suhas Kumar, Adv.
Signature Not Verified
Mr. Mahesh Tiwari, Adv.
Digitally signed by
Anil Laxman Pansare
Date: 2020.07.07
Mr. Ashwin Mishra, Adv.
16:57:29 IST
Reason: Ms. Manju Jetley, AOR
Ms. Anshula Vijay Kumar Grover, AOR
For Respondent(s)
Item No.30 -2-
UPON hearing the counsel the Court made the following
O R D E R
C.A. No(s). 2218-2219/2020 and 2220-2221/2020 Service is complete on respondent Nos.1 and 2 (common) but none has entered appearance on behalf of respondent No.2. Ld. Advocate-on-record, Mr. Gautam Talukdar appears for respondent No.1. He seeks time to file vakalatnama and counter affidavit. Be filed within four weeks.
C.A. No. 2434/2020 and 2462/2020 As per office report, spare copies have not been filed in respect of the respondents. However, Ld. Advocate-on-record, Mr. Gautam Talukdar appears for respondent No.3. He seeks time to file vakalatnama and counter affidavit. Be filed within four weeks.
Ld. Counsel for the appellant seeks three weeks’ more time to file spare copies. If spare copies are not filed within three weeks, Registry to process the matters for listing before the Hon’ble Judge in Chamber for orders. If spare copies are filed within three weeks, be processed as per rules and the matters be listed before this Court again on 10.8.2020.
ANIL LAXMAN PANSARE Registrar