Supreme Court - Daily Orders
Haryana Pradesh Brick Kiln Owners ... vs Union Of India .Ministry Of Environment ... on 9 May, 2016
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
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ITEM NO.1 COURT NO.1 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). 3037/2015
HARYANA PRADESH BRICK KILN
OWNERS ASSOCIATION (REGD.) Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with appln. (s) for impleadment and office report)
WITH
C.A. No. 7923/2015
(With appln.(s) for exemption from filing c/c of the impugned
judgment and appln.(s) for stay and Office Report)
C.A. No. 3724/2015
(With appln.(s) for stay and appln.(s) for ex-parte stay and Office
Report)
Date : 09/05/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s)
Mr. Anil Grover, Adv.
Ms. Noopur Singhal, Adv.
Mr. Neeraj Nachiketa, Adv.
Mr. Sanjay Kr. Visen, Adv.
Mr. Ashok Kumar Sharma, Adv.
Mr. V.K. Nigam, Adv.
Mr. Samir Uadiye, Adv.
Mr. Vikalp Mudgal, Adv.
Mr. O. P. Bhadani,Adv.
Mr. Rohit Sharma, Adv.
Mr. Rounak Nayak, Adv.
For Respondent(s)
Signature Not Verified
Digitally signed by
ASHOK RAJ SINGH
Date: 2016.05.10
17:47:34 IST
Reason:
Mr. Rameshwar Prasad Goyal,Adv.
Ms. Pooja Dhar,Adv.
Ms. Shubhangi Tuli,Adv.
Mr. Ameet Singh, Adv.
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Mr. Ankit Malik, Adv.
Mr. Praveen Swarup, Adv.
Mr. Arvind Verma, Adv.
Mr. C.D. Singh,Adv.
Mr. Sandeepan Pathak, Adv.
Mr. Udit Arora, Adv.
Mr. Samar Vijay Singh, Adv.
Mr. Gautam Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondents are granted six weeks finally for filing counter affidavit.
Rejoinder affidavit within four weeks thereafter. I.A. No.2 of 2016 in C.A. No.3724 of 2015 Heard.
We see no merit in this application which is hereby dismissed.
(Ashok Raj Singh) (Veena Khera) Court Master Court Master