Supreme Court - Daily Orders
South Delhi Municipal Corporation vs Rear Admiral Ap Revi (Retd.) on 11 January, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1 OF 2019
SOUTH DELHI MUNICIPAL CORPORATION APPELLANT(S)
VERSUS
REAR ADMIRAL AP REVI (RETD.) & ORS. RESPONDENT(S)
O R D E R
Since the National Green Tribunal has granted liberty to the appellant to move an application after the civil work is complete so that the issue of depositing costs can be considered at that stage, we are not inclined to entertain the civil appeal. However, we grant liberty to the appellant to move the National Green Tribunal after the completion of the work so that the explanation of the appellant for the delay in completion can be considered by the National Green Tribunal. The appeal is disposed of accordingly.
.............................J. (DR. DHANANJAYA Y. CHANDRACHUD) .............................J. (HEMANT GUPTA) NEW DELHI JANUARY 11, 2019 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.01.15 17:15:13 IST Reason: ITEM NO.23 COURT NO.12 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 No(s).1/2019 SOUTH DELHI MUNICIPAL CORPORATION Appellant(s) VERSUS REAR ADMIRAL AP REVI (RETD.) & ORS. Respondent(s) (WITH I.R. and IA No.240/2019-EX-PARTE STAY) Date : 11-01-2019 This appeal was called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA For Appellant(s) Mr. Sanjiv Sen, Sr. Adv.
Mr. Praveen Swarup, AOR Mr. Sayan Ray, Adv.
Mr. Syed Zafar Husain, Adv. Mr. Ameet Singh, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)