Supreme Court - Daily Orders
Shri Hira Singh Markam vs Union Of India on 25 February, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
1
ITEM NO.4 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). 48188/2018
(Arising out of impugned final judgment and order dated 14-09-2018
in A.N. No. 83/2014 passed by the National Green Tribunal)
SHRI HIRA SINGH MARKAM & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.28657/2019-CONDONATION OF DELAY IN FILING and IA
No.28659/2019-STAY APPLICATION and IA No.28660/2019-EXEMPTION FROM
FILING O.T. and IA No.28658/2019-CONDONATION OF DELAY IN REFILING)
Date : 25-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Appellant(s)
Ms. Anitha Shenoy, Adv.
Ms. K. V. Bharathi Upadhyaya, AOR
Ms. Srishti Agnihotri, Adv.
Ms. Kanika Sood, Adv.
Sharan Balakrishna, Adv.
For Respondent(s)
Mr. Dhruv Mehta, Sr. Adv.
Mr. Yashraj Singh Deora, AOR
Mr. Shyam Agarwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
On the request of the learned counsel appearing on behalf of the appellants, permission is granted to implead Steel Authority of Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.02.26 India Ltd. as a respondent to these proceedings.
17:32:43 IST Reason: The cause title
be amended during the course of the week.
Issue notice, returnable on 25 March 2019. 2 Mr. Dhruv Mehta, learned senior counsel assisted by Mr. Yashraj Singh Deora, learned counsel accepts notice on behalf of the newly impleaded respondent, Steel Authority of India Ltd. Dasti service is permitted, in addition, on the respondents. List on 25 March 2019.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER