Supreme Court - Daily Orders
Aravali Power Company Pvt. Ltd. vs Sandplast (India) Ltd. on 28 January, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2019
Diary No(s). 730/2019
ARAVALI POWER COMPANY PRIVATE LIMITED Appellant(s)
VERSUS
SANDPLAST (INDIA) LTD. & ORS. Respondent(s)
WITH
CIVIL APPEAL NO. OF 2019
Diary No(s). 601/2019
PUNJAB STATE POWER CORPORATION LIMITED Appellant(s)
VERSUS
SANDPLAST (INDIA) LTD. & ORS. Respondent(s)
O R D E R
Permission to file appeal is granted in both the appeals. The appeals are disposed of in terms of the order passed by this Court on 25 January 2019 in Civil Appeal Diary No. 47736 of 2018 titled as “Madhya Pradesh Power Generating Company Ltd. vs. Sandplast (India) Ltd. & Ors.” Hence, we permit the appellants to move an application for impleadment and to file an application before the Tribunal setting out the steps which have been taken by the appellants Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.01.31 for compliance with the notifications issued by the Ministry of 17:19:09 IST Reason: Environment, Forests and Climate Change. The appellants shall file the application within a period of three weeks from today. 2 Subject to the above application being filed in three weeks and until the Tribunal takes up the application for consideration and passes an order thereon after hearing the appellants, we direct that the order for interim deposit of damages shall not be enforced and no coercive steps shall be taken against the appellants for non-compliance. We grant liberty to the appellants to move this Court afresh, including on the grounds raised in this appeal, if they are aggrieved by the order of the Tribunal.
The appeals are, accordingly, disposed of.
...…...….......………………........J. (DR. DHANANJAYA Y. CHANDRACHUD) …...…........……………….…........J. (HEMANT GUPTA) NEW DELHI, January 28, 2019 3 ITEM NO.21 COURT NO.12 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 Diary No(s). 730/2019 (Arising out of impugned final judgment and order dated 20-11-2018 in OA No. 102/2014 passed by the National Green Tribunal) ARAVALI POWER COMPANY PVT. LTD. Petitioner(s) VERSUS SANDPLAST (INDIA) LTD. & ORS. Respondent(s) (FOR ADMISSION and IA No.11362/2019-STAY APPLICATION and IA No.11359/2019-PERMISSION TO FILE APPEAL ) WITH Diary No(s). 601/2019 (XVII) (FOR ADMISSION and I.R. and IA No.11186/2019-STAY APPLICATION and IA No.11185/2019-PERMISSION TO FILE APPEAL) Date : 28-01-2019 This petition was called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Mr. Bharat Sangal, AOR Ms. Babita Kushwaha, Adv. Ms. Anindita Deka, Adv.
Ms. Isha Gupta, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Permission to file appeal is granted in both the appeals.
The appeals are disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER
(Signed order is placed on the file)