Supreme Court - Daily Orders
M/S Saharanpur Mines vs State Of Uttar Pradesh on 14 July, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 7661 OF 2025
M/S SAHARANPUR MINES Appellant
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondents
ORDER
1. We are not inclined to interfere with the impugned judgment and order of the National Green Tribunal; hence, the civil appeal is dismissed.
2. If the appellant has deposited any amount, he shall be at liberty to apply before the appropriate authority seeking withdrawal thereof.
3. Pending application(s), if any, shall stand disposed of.
…………..…............................J. [DIPANKAR DATTA] …………..…............................J. [AUGUSTINE GEORGE MASIH] New Delhi;
July 14, 2025.
Signature Not Verified Digitally signed by JATINDER KAUR Date: 2025.07.15 17:17:52 IST Reason: ITEM NO.59 COURT NO.11 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). 7661/2025 M/S SAHARANPUR MINES Appellant(s) VERSUS STATE OF UTTAR PRADESH & ORS. Respondent(s)
IA No. 155983/2025 - EX-PARTE STAY IA No. 155985/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 155987/2025 - EXEMPTION FROM FILING O.T. IA No. 155978/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES Date : 14-07-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Appellant(s) : Mr. Vanshdeep Dalmia, AOR Ms. Anisha Jain, Adv.
Ms. Shambhavi Singh, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. The appeal is dismissed in terms of the signed order.
2. Pending application(s), if any, stand disposed of.
(JATINDER KAUR) (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR COURT MASTER (NSH) [Signed order is placed on the file]