National Green Tribunal
Manish Jain vs Union Of India on 7 May, 2024
Item No.01 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH, NEW DELHI.
(Through Physical Hearing with Hybrid VC Option)
Original Application No.141/2022
(I.A No. 45/2022)
Manish Jain ...Applicant
Versus
Union of India & Ors ...Respondents
Date of hearing: 07.05.2024
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER.
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER.
Applicant: Ms. Chelsi Advocate for the Applicant.
Applicant in person.
Respondents: Mr. Vikrant Pachnanda, Advocate for respondent no.
1-MoEF & CC (through VC).
Ms. Tanisha Samantha, Advocate for respondent no.
2-CPCB.
Mr. Pradeep Misra, Advocate for respondent no. 3-
UPPCB (through VC).
None for respondent no. 4.
Mr. Parijat Sinha and Mr. Divyam Dhyani, Advocates
for Respondents No. 5 & 6.
Application under Section 18 read with Section 14 and 15 of the
National Green Tribunal Act, 2010.
ORDER
1. Learned counsel for Respondent No.5 and 6 seeks adjournment which is not opposed by the applicant and is, therefore, allowed.
2. List for further consideration on 21.08.2024 Arun Kumar Tyagi, JM Dr.Afroz Ahmad, EM May 07th, 2024 P