Supreme Court - Daily Orders
M.D. Kuriakose vs Government Of India on 16 August, 2021
Bench: D.Y. Chandrachud, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No 4643 of 2021
M D Kuriakose .... Appellant(s)
Versus
Government of India & Ors ....Respondent(s)
ORDER
1 There is no error of fact or law in the order of the National Green Tribunal dated 27 May 2021 in OA No 244 of 2017 (SZ).
2 The appeal is accordingly dismissed.
3 Pending application, if any, stands disposed of.
…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [M R Shah] Signature Not Verified New Delhi;
Digitally signed byAugust 16, 2021 Sanjay Kumar Date: 2021.08.18 17:34:12 IST Reason:
-S-
ITEM NO.19 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).4643/2021
M.D. KURIAKOSE Appellant(s)
VERSUS
GOVERNMENT OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.94716/2021-STAY APPLICATION) Date : 16-08-2021 This appeal was called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE M.R. SHAH For Appellant(s) Mr. V.Chithambaresh, Sr. Adv.
Ms. Usha Nandini. V, AOR Alex M. Scaria, Adv.
Ms. Saritha Thomas, Adv.
Mr. Arun Paul Jacob, Adv.
Mr. Biju P. Raman, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R 1 The appeal is dismissed in terms of the signed order.
2 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (ANITA RANI AHUJA) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)