Supreme Court - Daily Orders
Lakhan Musafir vs Sardar Sarovar Narmada Nigam Ltd on 19 April, 2016
Author: Chief Justice
Bench: Chief Justice, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL DIARY NO.(S).9144 OF 2015
LAKHAN MUSAFIR AND ORS Appellant(s)
VERSUS
SARDAR SAROVAR NARMADA NIGAM LTD AND ORS Respondent(s)
O R D E R
Heard.
Delay condoned.
We see no reason to interfere with order dated 1st September, 2015 passed by the National Green Tribunal (Western Zone) Bench, Pune.
The civil appeal is accordingly dismissed. Applications, if any, shall also stand disposed off.
.....................CJI. (T.S. THAKUR) .......................J. (UDAY UMESH LALIT) NEW DELHI DATED 19th APRIL, 2016.
Signature Not Verified Digitally signed by Mahabir Singh Date: 2016.04.19 17:14:58 IST Reason: ITEM NO.2 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 Diary No(s).9144 of 2016 LAKHAN MUSAFIR AND ORS Appellant(s) VERSUS SARDAR SAROVAR NARMADA NIGAM LTD AND ORS Respondent(s) (With appln.(s) for condonation of delay in filing appeal) Date : 19/04/2016 This appeal was 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. Shodhika Sharma,Adv. Mr. Satya Mitra,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard.
Delay condoned.
We see no reason to interfere with order dated 1st September, 2015 passed by the National Green Tribunal (Western Zone) Bench, Pune.
The civil appeal is accordingly dismissed. Applications, if any, shall also stand disposed off.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER (Signed order is placed on the file)