Supreme Court - Daily Orders
The National Green Tribunal vs The Goa Foundation on 18 October, 2022
Bench: B.R. Gavai, B.V. Nagarathna
1
ITEM NO.43 COURT NO.8 SECTION IX
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). 17931/2022
(Arising out of impugned final judgment and order dated 21-09-2022
in PILWP No. 4/2022 passed by the High Court Of Judicature At
Bombay At Goa)
THE NATIONAL GREEN TRIBUNAL & ANR. Petitioner(s)
VERSUS
THE GOA FOUNDATION & ORS. Respondent(s)
(IA No.152085/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.152086/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 152085/2022 - EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 155828/2022 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No.
152086/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 18-10-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s)
Mr. Dushyant Dave, Sr. Adv.
Mr. Arvind P. Datar, Sr. Adv.
Mr. Santosh Krishnan, AOR
For Respondent(s)
Ms. Indira Jai Singh, Sr. Adv.
Ms. Narma Alvares, Adv.
Mr. Paras Nath Singh, Adv.
Mr. Rohin Bhatt, Adv.
Ms. Nupur Kumar, AOR
Mr. Om Dcosta, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by SNEHA Date: 2022.10.20 19:16:21 IST Reason: Leave granted.
By way of ad-interim order, we stay the directions 2 mentioned in paragraph 56 of the impugned order. However, we clarify that since two Members (One Judicial and one Expert Member) are very much available for Western Zone Bench, all matters pertaining to Western Zone, Pune, including the matters arising out the States of Maharasthra and Goa will be heard only by Pune Bench sitting at Pune.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)