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Supreme Court - Daily Orders

The Hisar District Brick Kiln Owners ... vs Union Of India on 15 March, 2019

Bench: D.Y. Chandrachud, Hemant Gupta

                                                            1

                                              IN THE SUPREME COURT OF INDIA

                                              CIVIL APPELLATE JURISDICTION

                                        CIVIL APPEAL NO(S).            OF 2019
                                                  Diary No(s). 8241/2019

                      THE HISAR DISTRICT BRICK KILN OWNERS
                      ASSOCIATION & ANR.                                     Appellant(s)

                                                         VERSUS

                      UNION OF INDIA & ORS.                                  Respondent(s)




                                                       O R D E R

Permission to file the Civil Appeals is granted. These Appeals are directed against interim orders dated 7 January 2019 and 21 February 2019 of the National Green Tribunal1.

By the order dated 7 January 2019, the Tribunal stayed the operation of an order dated 7 December 2018 of the Director of Food, Civil Supplies and Consumer Affairs, Government of Haryana.

Learned counsel appearing on behalf of the appellants submits that an application was moved before the Tribunal for impleadment which has not been considered. In the meantime, on 21 February 2019, the ad interim order was directed to be continued. The proceedings are now listed before the Tribunal Signature Not Verified on 5 April 2019.

Digitally signed by

MANISH SETHI Date: 2019.03.26 16:58:29 IST Reason: Since the appellants have moved an application for impleadment, as stated before the court, we would request the 1 “Tribunal” 2 Tribunal to consider the grievance of the appellants and to consider whether any variation of the interim order is warranted.

Leaving it open to the appellants to do so, we dispose of the appeals.

Pending application(s), if any, shall stand disposed of.

.............................J. (DR. DHANANJAYA Y. CHANDRACHUD) .............................J. (HEMANT GUPTA) NEW DELHI MARCH 15, 2019 3 ITEM NO.20 COURT NO.11 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). 8241/2019 (Arising out of impugned final judgment and order dated 07-01-2019 in OA No. 1088/2018 21-02-2019 in OA No. 1088/2018 passed by the National Green Tribunal) THE HISAR DISTRICT BRICK KILN OWNERS ASSOCIATION & ANR. Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s) ( IA No.40868/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.40870/2019-STAY APPLICATION and IA No.40869/2019-EXEMPTION FROM FILING O.T. and IA No.40866/2019- PERMISSION TO FILE APPEAL ) Date : 15-03-2019 This petition was called on for hearing today. CORAM :

HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Mr. Rameshwar Singh, Sr. Adv. Mr. Harikesh Singh, Adv.
Ms. Beena, Adv.
Mr. Satish Kumar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Permission to file Civil Appeals is granted.
The appeals are disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)