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Farsheed Burjor Patell vs Union Of India on 29 October, 2021

Bench: L. Nageswara Rao, B.R. Gavai

     ITEM NO.9                Court 5 (Video Conferencing)             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). 23432/2021

     (Arising out of impugned final judgment and order dated 27-10-2020
     in OA No. 108/2018 passed by the National Green Tribunal)

     FARSHEED BURJOR PATELL                                           Appellant(s)

                                                 VERSUS

     UNION OF INDIA & ORS.                                            Respondent(s)

     ( IA No.136259/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.136261/2021-EX-PARTE STAY and IA No.136260/2021-
     EXEMPTION FROM FILING O.T. and IA No.136258/2021-PERMISSION TO FILE
     APPEAL )

     Date : 29-10-2021 This appeal was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE L. NAGESWARA RAO
                         HON'BLE MR. JUSTICE B.R. GAVAI


     For Petitioner(s)             Mr.   D. Seshadri Naidu, Adv.
                                   Mr.   Pai Amit, AOR
                                   Ms.   Ranu Purohit, Adv.
                                   Mr.   Dormaan Dalal, Adv.
                                   Mr.   Ananvay Anandvardhan, Adv.

     For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Permission to file appeal is granted.

Issue notice.

No coercive steps shall be taken against the appellant in the meanwhile.

Tag with C.A. 411 of 2021.

(Geeta Ahuja) (Anand Prakash) Court Master Court Master