Supreme Court - Daily Orders
Arkay Energy (Rameswaram) Limited vs Tamil Nadu Pollution Control Board on 20 October, 2021
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.34 Court 11 (Video Conferencing) SECTION XII
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). 14363/2021
(Arising out of impugned final judgment and order dated 06-09-2021
in WAMD No. 1699/2021 passed by the High Court Of Judicature At
Madras At Madurai)
ARKAY ENERGY (RAMESWARAM) LIMITED Petitioner(s)
VERSUS
TAMIL NADU POLLUTION CONTROL BOARD & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.115674/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 20-10-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. M. S. Krishnan, Sr. Adv.
Mr. Balaji Srinivasan, AOR
Mr. Anirudh Krishnan, Adv.
Mr. Adarsh Subramanian, Adv.
Mr. Shiva Krishnamurti, Adv.
Mr. Advaidh Nelakantann, Adv.
Ms. Kshipra Pyare, Adv.
Mr. M. B. R. S. Raju, Adv.
Ms. Aakriti Priya, Adv.
For Respondent(s) Dr. Joseph Aristotle S., Adv.
Ms. Preeti Singh, Adv.
Ms. Ripul Swati Kumari, Adv.
Mr. D. Kumanan, Adv.
Mr. Sheikh F. Kalia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of Dr. Joseph Aristotle, learned counsel appearing for the respondents, list after four weeks.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2021.10.20Interim order dated 27.09.2021 shall continue in the meantime.
16:47:08 IST Reason: (JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER