Delhi High Court - Orders
The Thandava Cooperattive Sugars ... vs Central Pollution Control Board & Ors on 6 October, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7529/2020
THE THANDAVA COOPERATTIVE SUGARS LIMITED
..... Petitioner
Through Mr.S.Bharati, Adv.
versus
CENTRAL POLLUTION CONTROL BOARD & ORS.
..... Respondents
Through Nemo
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 06.10.2020 This hearing has been held by video conferencing. CM No.25073/2020 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 7529/2020 & CM No.25071-72/2020 The learned counsel for the petitioner prays for leave to withdraw the present petition with liberty to challenge the order passed by the learned National Green Tribunal, Chennai before the Supreme Court.
The petition alongwith pending application is dismissed as withdrawn with liberty as prayed for.
NAVIN CHAWLA, J OCTOBER 6, 2020/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:07.10.2020 13:09