Supreme Court - Daily Orders
Sushil Raghav vs Central Ground Water Authority on 26 April, 2019
Bench: Ashok Bhushan, K.M. Joseph
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. …………. of 2019
[@ Diary No(s). 10673/2019]
SUSHIL RAGHAV & ANR. Appellant(s)
VERSUS
CENTRAL GROUND WATER AUTHORITY & ORS. Respondent(s)
O R D E R
Delay condoned.
This appeal has been filed against the order dated 06.09.2018 passed by the National Green Tribunal in Original Application No. 598 of 2018 by which the Tribunal had noticed the report submitted by respondent Nos. 4 and 5 that the substantial compliance has been made.
Learned counsel for the appellants submits that the Original Application was earlier disposed of on 12.07.2018 and the Court directed for submission of the compliance report within four weeks. It appears that subsequently the compliance report was filed. Noticing the same, the matter was disposed of again on 06.09.2018.
In view of the submission made by the appellants that the report itself demonstrates that there was no substantial compliance, we are of the view that it shall be appropriate for the appellants to make an appropriate application before the Tribunal raising the grounds in support of the contention that there was no Signature Not Verified substantial Digitally signed by SANJAY KUMAR Date: 2019.05.01 compliance. The Tribunal shall consider the 11:13:30 IST Reason:
application and pass appropriate order. 1 The civil appeal is accordingly disposed of. We having not issued notice to the respondents, the Tribunal may hear the respondents before passing any order on the application so filed before it.
…....................J. [ASHOK BHUSHAN] …....................J. [K.M. JOSEPH] NEW DELHI;
April 26, 2019.
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ITEM NO.21 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 Diary No(s). 10673/2019 SUSHIL RAGHAV & ANR. Petitioner(s) VERSUS CENTRAL GROUND WATER AUTHORITY & ORS. Respondent(s) (FOR IA No.65284/2019-EXEMPTION FROM FILING O.T. and IA No.65282/2019-CONDONATION OF DELAY IN FILING APPEAL ) Date : 26-04-2019 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Ms. Anitha Shenoy, Sr. Adv.
Ms. K. V. Bharathi Upadhyaya, AOR Ms. Srishti Agnihotri, Adv. Ms. Meera Gopal, Adv.
Ms. Kanika Sood, Adv.
Mr. Rahul Chaudhary, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The civil appeal is disposed of in terms of the signed order.
(MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER
[Signed order is placed on the file] 3