Supreme Court - Daily Orders
Bombay Environmental Action Group vs Maharashtra Maritime Board on 1 May, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
SLP(C) Diary No. 29692/2022 etc.
ITEM NOS.45+61 COURT NO.7 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 29692/2022
(Arising out of impugned final judgment and order dated 29-10-2021
in WP No. 759/2021 passed by the High Court Of Judicature At
Bombay)
BOMBAY ENVIRONMENTAL ACTION GROUP Petitioner(s)
VERSUS
MAHARASHTRA MARITIME BOARD & ORS. Respondent(s)
(IA No. 143185/2022 - CONDONATION OF DELAY IN FILING, IA No.
143187/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES and IA No. 203199/2022 - VACATING STAY)
WITH
SLP(C) No. 20988/2022 (IX)
SLP(C) No. 7573/2023 (IX)
(FOR ADMISSION and I.R.)
Date : 01-05-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Shyam Divan, Sr. Adv. (N/P)
Ms. Sheetal Shah, Adv.
Mr. Rohan Thawani, Adv.
Ms. Pooja Dhar, AOR
For Respondent(s)
Mr. Tushar Mehta, Solicitor General
Mr. Saket Mone, Adv.
Mr. Kush Chaturvedi, AOR
Mr. Pratyush Srivastava, Adv.
Mr. Syed Faraz Alam, Adv.
Signature Not Verified
Mr. Devansh Shah, Adv.
Digitally signed by
BABITA PANDEY
Date: 2023.05.04
Mr. Atharva Gaur, Adv.
20:47:02 IST
Reason: Mr. Aayushman Aggarwal, Adv.
Ms. Aishwarya Bhati, A.S.G. (N/P)
Mr. Gurmeet Singh Makker, AOR
Ms. Chitrangda Rashtravara, Adv.
SLP(C) Diary No. 29692/2022 etc.
Mr. Bhuvan Kapoor, Adv.
Ms. Swarupama Chaturvedi, Adv.
Dr. Arun Kumar Yadav, Adv.
Ms. Manisha C., Adv.
Mr. Samrat Krishnarao Shinde, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Tushar Mehta, Solicitor General
M/s. M.V. Kini & Associates, AOR
Mr. A.P. Singh, Adv.
Mr. Tavinder Sidhu, Adv.
Ms. Neetica Sharma, Adv.
Mr. Shreyansh Rathi, Adv.
Mr. Abhinav Sharma, Adv.
Ms. Shrinkhla Tiwari, Adv.
Ms. Akshada Mujwar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Parties in SLP(C) no. 7573/2023 will complete the pleadings by filing counter affidavit/reply within six weeks from today. Rejoinder affidavit, if any, will be filed within five weeks after service of counter affidavit/reply.
Re-list in the month of September 2023.
In the meanwhile, the respondents are permitted to file coloured photographs, which have been annexed to the affidavit in reply filed on behalf of respondent no. 4, within six weeks from today. The petitioners are also permitted to filed reply/response to the said affidavit within four weeks.
Notwithstanding the pendency of the present special leave petitions, the High Court may hear and pass appropriate orders on the applications/proceedings pending before it, on their own merits.
(DEEPAK GUGLANI) (BEENA JOLLY)
AR-cum-PS COURT MASTER (NSH)