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National Green Tribunal

V.Ramasubbu vs Union Of India Rep By The Secretary To ... on 18 April, 2017

                     BEFORE THE NATIONAL GREEN TRIBUNAL
                          SOUTHERN ZONE, CHENNAI

                                  M.A. No. 46 of 2017
                                          in
                            Application No. 149 of 2016 (SZ)

Applicant(s)                                Respondent(s)
Mr.V.Ramasubbu,                      Vs.    Union of India rep. by its
Srivaikundam.                               Secretary to Government, MoEF & CC,
                                             New Delhi & others.
.

Legal Practitioners for Applicant(s) Legal practitioners for respondent(s) A.Thirumalai Raja, M.Kirubaharan & Mr.M.R.Gokulkrishnan for R1, R2 & R4 M.Gnanasekar M/S.M.K.Subramanian & P.Velmani for R3, R5 & R8 Mrs.H.Yasmeen Ali for R6 & R7.

. M/s R.Sureshkumar and M.Raja for R.9 Application No. 149 of 2016 (SZ) Applicant(s) Respondent(s) Mr.V.Ramasubbu, Vs. Union of India rep. by its Srivaikundam. Secretary to Government, MoEF & CC, New Delhi & others.

.

Legal Practitioners for Applicant(s) Legal practitioners for respondent(s) A.Thirumalai Raja, M.Kirubaharan & Mr.M.R.Gokulkrishnan for R1, R2 & R4 M.Gnanasekar M/S.M.K.Subramanian & P.Velmani for R3, R5 & R8 Mrs.H.Yasmeen Ali for R6 & R7.

. M/s R.Sureshkumar and M.Raja for R.9 Note of the Registry Orders of the Tribunal Order No.6 Date: 18th April, 2017 M.A. No. 46 of 2017 This is an application filed by the applicant for an interim order to stay the entire sale and construction of respondent No.9 project.

The copy of the application has been served to all the respondents.

Learned counsel appearing for respondent No.9 seeks time to file the objection. Let the objection be filed within two weeks.

Application No. 149 of 2016

As the Expert Member is not available, list the matter for final arguments along with Miscellaneous Application No. 46 of 2017.

It is made clear that sale of any Plot or Villa of the disputed project of respondent No.9 would be subject the final orders to be passed by the Tribunal in Application No. 149 of 2016.

It is made clear that the application would be heard for final arguments on that day and no adjournment shall be sought by any of the parties.

List the matters for final arguments on 24.05.2017.

...........................................J.M. (Justice M.S. Nambiar)