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M/S Vapi Green Enviro Limited vs Aryavart Foundation on 4 December, 2019

Bench: Rohinton Fali Nariman, Aniruddha Bose, V. Ramasubramanian

     ITEM NO.5+25                         COURT NO.4                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. 43253/2019

     (Arising out of impugned final judgment and order dated 28-08-2019
     in OA No. 95/2018 passed by the National Green Tribunal)

     M/S VAPI GREEN ENVIRO LIMITED                                   Petitioner(s)

                                                 VERSUS

     ARYAVART FOUNDATION & ORS.                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.184998/2019-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.184999/2019-STAY APPLICATION
     and IA No.184997/2019-CONDONATION OF DELAY IN FILING APPEAL)
     [TO BE TAKEN UP ALONGWITH ITEM NO. 25 I.E. C.A.NO. 3396/2019]

     C.A. No. 3396/2019
     (With IA No.98028/2019 – APPROPRIATE ORDERS/DIRECTIONS, I.A. No.
     56397/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
     IA      No.60229/2019-PERMISSION       TO      FILE       ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES and IA No.60447/2019-STAY APPLICATION)

     C.A. No. 8313/2019
     (With IA No.157089/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.157087/2019-PERMISSION TO FILE APPEAL and IA
     No.157086/2019-STAY APPLICATION)

     Date : 04-12-2019 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MR. JUSTICE ANIRUDDHA BOSE
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)
                                   Ms.   Pinaki Misra, Sr. Adv.
                                   Mr.   Gopal Jain, Sr. Adv.
                                   Mr.   Mandeep Kalra, Adv.
                                   Mr.   Arvind, Adv.
                                   Mr.   Abhinay Sharma, Adv.
                                   Ms.   Isha Khurana, Adv.
Signature Not Verified             Mr.   Nitesh Shrivastava, Adv.
Digitally signed by R
NATARAJAN                          Mr.   Nishant Shankar, Adv.
Date: 2019.12.09
13:31:06 IST
Reason:                            Ms.   Shefali Tripathi, Adv.
                                   Ms.   Jasmine Damkewala, AOR


                                                                                     1
CIVIL APPEAL Diary No. 43253/2019 etc.

                       Mr. Sangram S. Saron, Adv.
                       Mr. Nikhil Jain, Adv.

For Respondent(s)
                       Mr. Mithilesh Kumar Singh, Adv.
                       Ms. Manju Singh, Adv.
                       Mr. Tarun Verma, Adv.

                       Ms. Uttara Babbar, Adv.

                       Mr. Surender Singh Hooda, Adv.

                       Mr. Vijay Panjwani, Adv.

             UPON hearing the counsel the Court made the following
                                O R D E R

CIVIL APPEAL Diary No. 43253 of 2019 Delay condoned.

Issue notice.

In the meanwhile, there shall be stay of the impugned order.

List the appeal along with Civil Appeal No. 3396 of 2019 and Civil Appeal No. 8313 of 2019.

The appeals stand adjourned by four weeks as prayed for in the letter circulated by the learned counsel for the petitioner seeking adjournment on the ground of personal difficulty of the arguing counsel.

(NIDHI AHUJA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER 2