Supreme Court - Daily Orders
State Coordination Committee Of Coal ... vs State Of Meghalaya . on 1 July, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4902 OF 2015
STATE COORDINATION COMMITTEE OF COAL OWNERS
MINERS AND DEALERS FORUM SHILLONG Appellant(s)
VERSUS
STATE OF MEGHALAYA & ORS. Respondent(s)
O R D E R
1. Learned counsel for the appellant, on instructions, seeks permission of this Court to withdraw the Civil Appeal with liberty to move an appropriate application for appropriate clarification before the National Green Tribunal, Principal Bench, New Delhi.
2. Permission sought for is granted.
3. The Civil Appeal is disposed of as withdrawn with liberty to move an appropriate application for appropriate clarification before the National Green Tribunal, Principal Bench, New Delhi.
4. All issues raised are left open.
….................CJI (H.L. DATTU) …..................J. (ARUN MISHRA) …..................J. Signature Not Verified (AMITAVA ROY) Digitally signed by Ramana Venkata Ganti Date: 2015.07.02 NEW DELHI, 15:09:31 IST Reason: JULY 01, 2015.
ITEM NO.83 COURT NO.1 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(s). 4902/2015
STATE COORDINATION COMMITTEE OF COAL OWNERS MINERS AND DEALERS FORUM SHILLONG Appellant(s) VERSUS STATE OF MEGHALAYA & ORS. Respondent(s) (with appln. (s) for ad-interim ex-parte stay and exemption from filing c/c of the impugned judgment and permission to bring additional facts and documents on record and office report) Date : 01/07/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr.Raghavacharyulu, Adv.
Mr.Devadatt Kamat, Adv. Mr.Rajesh Inamdar, Adv. Mr.Phuyosa Yobin, Adv. Mr.Javed Rahman, Adv.
Mr. Gautam Talukdar,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is disposed of as withdrawn, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)