Kaiga Anuvidyut Sthawarad vs Nuclear Power Corporataion Of India Ltd ... on 21 September, 2020

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National Green Tribunal

Kaiga Anuvidyut Sthawarad vs Nuclear Power Corporataion Of India Ltd ... on 21 September, 2020

Bench: K. Ramakrishnan

Item No.4:

                BEFORE THE NATIONAL GREEN TRIBUNAL
                     SOUTHERN ZONE, CHENNAI

                        Appeal No. 14 of 2019 (SZ) &
                           I.A. No. 19 of 2020 (SZ)
                         (Through Video Conference)


IN THE MATTER OF:

     Kaiga Anuvidyut Sthawarad and Ors.                         ...Appellant(s)

                                    Versus

     Nuclear Power Corporation of
     India Ltd. (NPCIL) and Ors.
                                                              ...Respondent(s)

Date of hearing: 21.09.2020.


CORAM:

     HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
     HON'BLE MR. SAIBAL DASGUPTA, EXPERT MEMBER


For Appellant(s):              M/s. B.S. Bala Krishna S. Pai.

For Respondent(s):             M/s. Krishna Srinivasan represented
                               M/s. Ramasubramaniam Associates for R1.
                               M/s. ME. Saraswathy for R2.


                                    ORDER

1. When the matter came up for hearing today through Video Conference, Sri. B.S. Bala Krishna S. Pai represented the appellant. Sri. Krishna Srinivasan represented 1st respondent and ME. Saraswathi represented 2nd respondent.

2. Respondents 1 & 2 have filed their counter statement along with the 1 documents.

3. The learned counsel appearing for the appellant submitted that though they have received the copy of the counter statement through e-mail but they are not able to download the documents sent. When this was pointed out, the learned counsel appearing for the respondents 1 & 2 submitted that they will provide the hardcopies to them or they will send the same again through e-mail to them so that they can download and get the documents.

4. The appellant is directed to file their rejoinder, if any, within a period of ten days.

5. The parties are also directed to submit their written submissions, if any, before the next hearing date within that time by serving copies to the each other, so that the appeal itself can be heard on the next hearing date.

6. For hearing, post on 17.11.2020.

.....................................J.M. (Justice K. Ramakrishnan) ..............................E.M. (Sri. Saibal Dasgupta ) Appeal 14/2019 & I.A. No.19/2020, 21st September, 2020 Mn.

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