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M/S. Indian Fish Meal And Oil Products . vs Shri Mohammed Kabir . on 22 November, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

     ITEM NO.28                               COURT NO.7                 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.8321/2016

     M/S. INDIAN FISH MEAL AND OIL PRODUCTS                   & ORS.     Appellant(s)

                                                     VERSUS

     SHRI MOHAMMED KABIR                 & ORS.                          Respondent(s)

     (IA No. 1/2016 - STAY APPLICATION)

     WITH
     C.A. No. 11156/2017 (XVII)
     (IA No.78620/2017-CONDONATION OF DELAY IN FILING APPEAL)

     Date : 22-11-2019 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Appellant(s)
                                        Mr. R. Nedumaran, AOR

                                       Mr. T. V. S. Raghavendra Sreyas, AOR
                                       Mrs. Gayatri Gulati Sreyas, Adv.
     For Respondent(s)
                                       Mr.   Abhishek Atrey, Adv.
                                       Mr.   Sumit Teterwal, Adv.
                                       Mr.   Chakitan V.S. Papte, Adv.
                                       Mr.   Gurmeet Singh Makker, AOR

                                       Mr. T. V. S. Raghavendra Sreyas, AOR
                                       Mrs. Gayatri Gulati Sreyas, Adv.

                                       Mr. V. N. Raghupathy, AOR
                                       Mr. Mahendra Pal Gupta, Adv.
                                       Mr. Prakash Jadhav, Adv.

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

Issue fresh notice to Respondent No.7- Karnataka Pollution Control Board returnable in three weeks.

Dasti, in addition, is permitted.

     (VISHAL ANAND)                                                   (VIDYA NEGI)
     COURT MASTER (SH)                                              COURT MASTER (NSH)