Supreme Court - Daily Orders
Abhishek Katara vs The State Of Himachal Pradesh on 17 December, 2021
Bench: Ajay Rastogi, Abhay S. Oka
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 7654 OF 2021
ABHISHEK KATARA APPELLANT(S)
VERSUS
STATE OF HIMACHAL PRADESH & ORS. RESPONDENT(S)
ORDER
We have heard learned senior counsel appearing for the appellant and also gone through the judgment impugned and the material(s) available on record.
We find no reason to interfere in the judgment impugned dated 18.11.2021 passed by the National Green Tribunal, Principal Bench, New Delhi.
Consequently, the appeal fails and accordingly dismissed.
Pending application(s), if any, shall stand disposed of.
……………………………J (AJAY RASTOGI) Signature Not Verified Digitally signed by Anita Malhotra ……………………………J (ABHAY S. OKA) Date: 2021.12.20 16:51:42 IST Reason:
NEW DELHI;
DECEMBER 17, 2021.
ITEM NO.85 Court 14 (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 No(s). 7654/2021 ABHISHEK KATARA APPELLANT(S) VERSUS THE STATE OF HIMACHAL PRADESH & ORS. RESPONDENT(S) (IA No.163431/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.163430/2021-STAY APPLICATION ) Date : 17-12-2021 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE ABHAY S. OKA For Appellant(s) Mr. Gaurav Pachnanda, Sr. Adv.
Mr. Pranav Kohli, Sr. Adv. Mr. Sahil Tagotra, AOR Ms. Avni Sharma, Adv.
For Respondent(s) Mr. Jayant K. Sud, ASG Mrs. Priya Puri, AOR Mr. Yati Sharma, Adv Mr. Ranjay Dubey, Adv Mr. Randeep Sachdeva, Adv Mr. Kartik Jasra, Adv Mr. Ajay Marwah AOR UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)