Supreme Court - Daily Orders
Sunder Singh vs State Of Nct Of Delhi . on 24 August, 2015
Author: Chief Justice
Bench: Chief Justice
¬ ITEM NO.17 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. 6173/2015
SUNDER SINGH Appellant(s)
VERSUS
STATE OF NCT OF DELHI AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and stay and office
report)
Date : 24/08/2015 This appeal was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Ms. Antima Bazaz, Adv.
Mr. Rabin Majumder,AOR
For Respondent(s) Mr. Suresh Ch. Tripathy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The civil Appeal is dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.08.26 17:01:48 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.6173 OF 2015 SUNDER SINGH .. APPELLANT(S) Versus STATE OF NCT OF DELHI AND .. Respondent(s) ORS.
O R D E R
1. Since the impugned order passed by the National Green Tribunal, New Delhi, dated 06.05.2015, is in the nature of an interim order, we are not inclined to interfere with the same.
2. Accordingly, the Civil Appeal is dismissed.
...................CJI.
[ H.L. DATTU ] ....................J. [ KURIAN JOSEPH ] ....................J. [ AMITAVA ROY ] NEW DELHI, AUGUST 24, 2015.