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Sree Shirdi Sai Aggregates vs Central Pollution Control Board on 23 July, 2021

Bench: Indira Banerjee, V. Ramasubramanian

                                                                 1

     ITEM NO.14                         Court 9 (Video Conferencing)                        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). 15266/2021

     (Arising out of impugned final judgment and order dated 11-06-2021
     in OA No. 59/2021 passed by the National Green Tribunal)

     SREE SHIRDI SAI AGGREGATES & ANR.                                                     Petitioner(s)

                                                             VERSUS

     CENTRAL POLLUTION CONTROL BOARD & ORS.                                                Respondent(s)

     ( IA No.82165/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT   and    IA   No.82164/2021-STAY APPLICATION and IA
     No.82163/2021-PERMISSION TO FILE APPEAL )

     Date : 23-07-2021 This petition was called on for hearing today.

     CORAM :                 HON'BLE MS. JUSTICE INDIRA BANERJEE
                             HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)                      Mr. Basava Prabhu Patil, Sr. Adv.
                                            Ms. Rashi Bansal, AOR

     For Respondent(s)

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

Permission to file the appeal is granted.

Learned counsel appearing on behalf of the appellant has submitted that the issue as to whether the National Green Tribunal (NGT) has jurisdiction under the provisions of the National Green Tribunal Act, 2010 to take suo motu proceedings is pending before this Court in Civil Appeal Nos.12122-12123 of 2018 (Municipal Corporation Greater Mumbai vs. Ankita Sinha & Anr.) in which Signature Not Verified following order has been passed:

SUNIL KUMAR Date: 2021.07.23 17:04:30 IST Reason:

“Issue notice. Until further orders, there shall be stay of operation of the impugned orders passed by the National Green Tribunal, Principal Bench, New Delhi.”  2 Hence, issue notice.

Until further orders, there shall be a stay of the operation of the impugned order passed by the National Green Tribunal, Principal Bench, New Delhi.

Tag with C.A. Nos. 12122-12123 of 2018.

(MANISH ISSRANI)                                        (MATHEW ABRAHAM)
COURT MASTER(SH)                                       COURT MASTER(NSH)