Supreme Court - Daily Orders
Association Of Power Producers vs Sandplast (India) Ltd. on 13 December, 2018
Bench: D.Y. Chandrachud, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2018
Diary No(s). 46100/2018
ASSOCIATION OF POWER PRODUCERS Appellant(s)
VERSUS
SANDPLAST (INDIA) LTD. & ORS. Respondent(s)
O R D E R
Permission to file appeal is granted. The grievance of the appellants is that they have not been heard by the National Green Tribunal (“the NGT”) before the impugned order was passed and directions for deposit of damages were issued. It is appropriate that the grievance is addressed before the NGT and we grant liberty to the persons aggrieved to do so. Hence, we are not inclined to entertain the appeal, but leave it open to the persons aggrieved to pursue an appropriate application before the NGT.
The civil appeal is, accordingly, disposed of. No costs.
.……………….…...…................J. (DR. DHANANJAYA Y. CHANDRACHUD) …………...…...…................J. (M.R. SHAH) NEW DELHI, December 13, 2018 Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2019.01.02 17:05:01 IST Reason: ITEM NO.10 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). 46100/2018 (Arising out of impugned final judgment and order dated 20-11-2018 in OA No. 102/2014 passed by the National Green Tribunal) ASSOCIATION OF POWER PRODUCERS Petitioner(s) VERSUS SANDPLAST (INDIA) LTD. & ORS. Respondent(s) (IA No. 180940/2018 - PERMISSION TO FILE APPEAL, IA No. 180942/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 180943/2018 - EXEMPTION FROM FILING O.T., IA No. 180944/2018 – FOR EX-PARTE STAY) Date : 13-12-2018 This appeal was called on for hearing today. CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE M.R. SHAH For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Ms. Nishtha Kumar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeal is disposed of in terms of the signed order. Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER
(Signed order is placed on the file)