Supreme Court - Daily Orders
M.C.Mehta vs Union Of India on 19 August, 2019
Bench: Arun Mishra, Deepak Gupta
ITEM NO.301 COURT NO.4 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 4677/1985
M.C. MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IN RE: SEALING ISSUE
(1) IN RE : POLICY REGARDING MANAGEMENT OF MOTELS/FARM HOUSES AND
REPORT NO. 134 SUBMITTED BY MONITORING COMMITTEE
(2) REPORT NO. 156 DT. 8.8.2019 SUBMITTED BY MONITORING COMMITTEE
(3) IA NO. 36170/2019 (APPLN. FOR DIRECTIONS ON B/O ABHA BANSAL)
(4) IA NO. 75533 AND 75555/2019 (APPLNS. FOR IMPLEADMENT AND
DIRECTIONS ON BEHALF OF M/S KIC FOOD PRODUCTS PVT. LTD.)
(5) REPORT NO.157 DATED 16.08.2019 SUBMITTED BY MONITORING
COMMITTEE
Date : 19-08-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE DEEPAK GUPTA
Counsel for parties
Mr. Ranjit Kumar, Sr. Advocate (A.C.) (N.P.)
Mr. A.D.N. Rao, Advocate (A.C.)
Ms. Anitha Shenoy, Sr. Advocate (A.C.)
Mr. Tushar Mehta,SG
Mr. A.N.S. Nadkarni,ASG
Ms. Suhasini Sen,Adv.
Mr. D.L. Chidananda,Adv.
Mr. S.S. Rebello,Adv.
Mr. Rajat Nair,Adv.
Ms. Archana Pathak Dave,Adv.
Mr. G.S. Makker,Adv.
Mr. Rajesh K. Singh,Adv.
Signature Not Verified
Mr.
Digitally signed by
NARENDRA PRASAD
Date: 2019.08.22
A. Ghose,Adv.
Mr.
12:36:58 IST
Reason: Raj Bahadur,Adv.
Ms. Anil Katiyar,Adv.
Mr. B.V. Balram Das, Advocate
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Mr. Parag Tripathi,Sr.Adv.
Mr. Atul Shankar Mathur,Adv.
Mr. Vivek Mathur,Adv.
Mr. Swapnil Tripathi,Adv
Mr. Sanjiv Sen,Sr.Adv.
Mr. Praveen Swarup, Advocate
Mr. Sayan Ray,Adv.
Mr. Soumo Palit,Adv.
Mr. Harsha Peechara,Adv.
Mr. Karmendra Pratap Singh,Adv.
Petitioner-In-Person
Ms. Garima Prashad, Advocate
Mr. G.S. Oberoi,Adv.
Mr. D.N. Goburdhun, Advocate
Mr. Navdeep Jain,Adv.
Mr. Aakash Choudhary,Adv.
Mr. Dinesh Kumar,Adv.
Mr. Nikilesh Ramachandran, Advocate
For M/s. Khaitan And Co., Advocates
Mr. Yogender Handoo,Adv.
Mr. Prashant Bhatnagar,Adv.
Mr. Chirag M. Shroff,Adv.
Ms. Mahima C. Shroff,Adv.
Mr. Vijay Panjwani,Adv.
UPON hearing the counsel the Court made the following
O R D E R
(IN RE: SEALING ISSUE (1) IN RE : POLICY REGARDING MANAGEMENT OF MOTELS/FARM HOUSES AND REPORT NO. 134 SUBMITTED BY MONITORING COMMITTEE Let Chief Secretary of the Government of NCT of Delhi be present in this Court on 23.08.2019.
List on 23.08.2019.
(2) REPORT NO. 156 DT. 8.8.2019 SUBMITTED BY MONITORING COMMITTEE List on 26.08.2019.
2(3) IA NO. 36170/2019 (APPLN. FOR DIRECTIONS ON B/O ABHA BANSAL) I.A. No.3 36170/2019 is dismissed.
(4) IA NO. 75533 AND 75555/2019 (APPLNS. FOR IMPLEADMENT AND DIRECTIONS ON BEHALF OF M/S KIC FOOD PRODUCTS PVT. LTD.) Since the Monitoring Committee is already considering the matter, let it consider and decide the same within two weeks. Accordingly, I.A. Nos.75533 and 75555 of 2019 are disposed of.
(5) REPORT NO.157 DATED 16.08.2019 SUBMITTED BY MONITORING COMMITTEE Let a detailed reply to report No.157 dated 16.08.2019 be filed by the DDA and the NDMC.
List on 16.09.2019.
(NARENDRA PRASAD) (JAGDISH CHANDER)
COURT MASTER COURT MASTER
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