Supreme Court - Daily Orders
Prafulla Samantra vs Union Of India on 29 March, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1614 OF 2019
PRAFULLA SAMANTRA Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Heard the learned Counsel appearing for the parties. We do not find any reason to interfere with the impugned order dated 30.08.2018 passed by the National Green Tribunal, Principal Bench, New Delhi.
Accordingly, the appeal is dismissed. Pending applications stand disposed of.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (VINEET SARAN) New Delhi;
March 29, 2019.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.04.01 17:09:18 IST Reason: ITEM NO.6 COURT NO.5 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). 1614/2019 PRAFULLA SAMANTRA Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s) IA 17647/2019 – Application for stay. Date : 29-03-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE VINEET SARAN For Appellant(s) Ms. Anitha Shenoy, AOR Ms. Srishti Agnihotri, Adv. Mr. Saurabh Sharma, Adv.
Ms. Sharon Mathew, Adv.
For Respondent(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Milind Kumar, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)