Supreme Court - Daily Orders
The State Of Tamil Nadu vs Rajendra Singh Bhandari on 11 August, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.39 COURT NO.5 SECTION XIV
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. …..../2017
(@ Diary No(s). 20109/2017)
(Arising out of impugned final judgment and order dated 24-08-2016
in OA No. 318/2013 passed by the National Green Tribunal)
STATE OF TAMIL NADU Petitioner(s)
VERSUS
RAJENDRA SINGH BHANDARI & ORS. Respondent(s)
(FOR CONDONATION OF DELAY IN FILING, EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT and STAY APPLICATION)
Date : 11-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Subramonium Prasad, Sr. Adv.
Mr. Rakesh Sharma, Adv.
Mr. Abhishek, Adv.
Mr. K. V. Vijayakumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with C.A. No. 1359/2017.
(MEENAKSHI KOHLI) (SHARDA KAPOOR) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.08.12 12:32:49 IST Reason: