National Green Tribunal
Indegenous Perspectives Through ... vs State Of Manupur Through Its Chief ... on 21 August, 2017
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BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
O.A. No. 161/2016/EZ
INDIGENOUS PERSPECTIVES
VS
STATE OF MANIPUR & ORS
CORAM: Hon'ble Mr. Justice S.P.Wangdi, Judicial Member
Hon'ble Prof. (Dr.) P. C. Mishra, Expert Member
PRESENT: Applicant : Ms. Aindreela Chakraborty, Advocate
Respondents No. 1-4 : Mr. Sapan Biswajit Meitei, Advocate
Mrs. Poushali Banerjee, Advocate
Respondent No. 5 : Mr. Sapan Biswajit Meitei, Advocate
Mr. Anirban Das, Advocate
Respondent No. 6 : Mr. Dipankar Saha, Advocate
Respondent No. 7 : Mr. Gora Chand Roy Chowdhury, Advocate
Orders of the Tribunal
Date & Remarks
Item No. 2
21st August, 2017. Affidavits filed today on behalf of the MOEF,
respondent No. 7, by Mr. Gora Chand Roy Chowdhury,
Ld. Advocate and affidavit-in-reply by Mrs. Aindreela
Chakraborty, Ld. Advocate for the applicant, are
ordered to be taken on record.
Mr. Sapan Biswajit Meiti, Ld. Advocate appearing
with Mrs. Poushali Banerjee, Advocate, for the State
respondents 1 to 4, prays for time to respond to the
affidavits filed by the MOEF.
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The prayer is allowed. Let him do so before the next
date with advance copies on the other side.
List on 6.10.2017.
.........................................
Justice S.P.Wangdi, JM 21-8-2017 ................................................... Prof. (Dr.) P. C. Mishra, EM 21-8-2017 3