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M/S Star Mines vs Uttar Pradesh Pollution Control Board on 26 September, 2022

Bench: S. Abdul Nazeer, V. Ramasubramanian

     ITEM NO.27                              COURT NO.4                  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). 26439/2022

     (Arising out of impugned final judgment and order dated 11-05-2022
     in OA No. 249/2021 passed by the National Green Tribunal)

     M/S STAR MINES                                                          Petitioner(s)

                                                    VERSUS

     UTTAR PRADESH POLLUTION CONTROL BOARD & ORS.                            Respondent(s)

     (IA No.133449/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.133448/2022-STAY APPLICATION and IA
     No.133450/2022-EXEMPTION FROM FILING O.T. and IA No.133447/2022-
     CONDONATION OF DELAY IN FILING APPEAL and IA No.133699/2022-
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 26-09-2022 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE S. ABDUL NAZEER
                           HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN


     For Petitioner(s)               Mr.   Dama Sheshadri Naidu,Sr.Adv.
                                     Mr.   Vanshdeep Dalmia, AOR
                                     Mr.   Suchakshu Jain,Adv.
                                     Ms.   Shreya Chugh,Adv.
                                     Ms.   Shevali Chaudhary,Adv.

     For Respondent(s)               Mr. Ajit Sharma, AOR


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

Applications for exemption from filing certified copy of the impugned judgment and exemption from filing official translation are allowed.

Delay condoned.

Digitally signed by DEEPAK SINGH Date: 2022.09.29 Issue notice.

Reason: 1  Liberty is granted to serve the standing counsel, in addition.

However, we permit the U.P.Pollution Control Board to proceed with the assessment of compensation.

(ANITA MALHOTRA)                          (KAMLESH RAWAT)
   AR-CUM-PS                                COURT MASTER




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