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Benzo Chem Industries Private Limited vs Arvind Manohar Mahajan on 28 November, 2022

Bench: B.R. Gavai, Hima Kohli

     ITEM NO.63                             COURT NO.9                 SECTION XVII

                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                  No(s).   21613/2022

     (Arising out of impugned interim judgment and order dated 30-09-
     2022 in RA No. 07/2022 passed by the National Green Tribunal,
     Western Zone, Pune)

     BENZO CHEM INDUSTRIES PRIVATE LIMITED                              Petitioner(s)

                                                   VERSUS

     ARVIND MANOHAR MAHAJAN & ORS.                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.184328/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 28-11-2022 This matter was called on for hearing today.


     CORAM :
                            HON'BLE MR. JUSTICE B.R. GAVAI
                            HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)                 Mr. Atmaram N.S. Nadkarni, Sr. Adv.
                                       Mr. Vivek Jain, AOR
                                       Mr. Salvador Santosh Rebello, Adv.
                                       Mr. Swapnil Srivastava, Adv.
                                       Mr. Abhinav Jain, Adv.
                                       Ms. Deepti Arya, Adv.
                                       Ms. Arzu Paul, Adv.
     For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Mr. Nadkarni, learned Senior Counsel, states that in view of the subsequent developments the petition does not survive and the petitioner would be required to file an appeal under the provisions of the National Green Tribunal Act.

He prays that the time to deposit the amount, as directed by Digitally signed by Narendra Prasad the NGT be extended for a period of one week so that the petitioner Date: 2022.11.28 17:31:20 IST Reason:

takes recourse to the remedy available in law.

 Learned senior counsel appearing for the petitioner seeks permission to withdraw this petition. Permission is granted.

The special leave petition is, accordingly, dismissed as withdrawn.

The time granted by the NGT to deposit the amount is extended by a period of one week from today.

  (NARENDRA PRASAD)                                     (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS                                COURT MASTER (NSH)




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