Supreme Court - Daily Orders
Ratan Chand vs State Of Himachal Pradesh . on 23 February, 2016
Author: Chief Justice
Bench: Chief Justice, Uday Umesh Lalit
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 536-537 OF 2016
RATAN CHAND .. APPELLANT(S)
VERSUS
STATE OF HIMACHAL PRADESH .. RESPONDENT(S)
AND ORS.
O R D E R
1. Heard.
2. We see no reason to interfere with the impugned judgment, dated 03.11.2015 passed by the National Green Tribunal, Principal Bench, New Delhi. The Civil Appeals are accordingly dismissed.
3. The question of law raised is however left open.
....................CJI.
[ T.S. THAKUR ] Signature Not Verified ......................J. Digitally signed by USHA RANI BHARDWAJ [ UDAY UMESH LALIT ] Date: 2016.03.01 16:04:37 IST Reason:
NEW DELHI, FEBRUARY 23, 2016.
ITEM NO.5 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 Nos. 536-537/2016 RATAN CHAND Appellant(s) VERSUS STATE OF HIMACHAL PRADESH AND ORS. Respondent(s) (With appln. for permission to file synopsis and list of dates and permission to place addl. documents on record and office report) Date : 23/02/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Mr. Colin Gonsalves, Sr. Adv.
Ms. Divya Jyoti Jaipuriar,Adv. Mr. Satya Mitra,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed. Consequently, all pending application are disposed of.
[ Charanjeet Kaur ] [ Veena Khera ] A.R.-cum-P.S. Court Master [ Signed order is placed on the file ]