Supreme Court - Daily Orders
P. Arun Prasad vs Union Of India on 9 October, 2023
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ITEM NO.30 COURT NO.3 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). 39876/2023
(Arising out of impugned final judgment and order dated 21-08-2023
in MA No. 04/2023 passed by the National Green Tribunal, Central
Zonal Bench, Bhopal)
P. ARUN PRASAD & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.203265/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.203264/2023-STAY APPLICATION and IA
No.203268/2023-EXEMPTION FROM FILING O.T. and IA No.203261/2023-
PERMISSION TO FILE APPEAL )
Date : 09-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Abhinay, AOR
Ms. Parul Khurana, Adv.
Ms. Deeksha Prakash, Adv.
Mr. P. C Roy, Adv.
Mr. L K Srivastava, Adv.
Ms. Sakshi Jain, Adv.
For Respondent(s) Mr. Vikrant Pachnanda, AOR
Mr. Mukul Katyal, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Leave to appeal is granted.
Issue notice, returnable in the month of December 2023. Signature Not Verified Notice will be served by all modes, including dasti. Digitally signed by SWETA BALODI Date: 2023.10.11 16:32:04 IST Reason: There shall be stay of the directions given in the impugned judgment/order for lodging the prosecution against the appellant(s).
2The appellant(s), however, will file affidavit stating the compliances made and, in case of delay in compliances, penalty/fine may be imposed by this Court on monthly basis.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR