Supreme Court - Daily Orders
Paryvaran Avam Manav Adhikar ... vs Uoi on 16 January, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2015 (D.NO.10397 OF 2014)
PARYVARAN AVAM MANAV ADHIKAR SANRAK.SAM.... APPELLANT(S)
VERSUS
UNION OF INDIA AND ORS. ...RESPONDENT(S)
O R D E R
1. Learned counsel for the appellant, on instructions, seeks permission of this Court to withdraw the Civil Appeal.
2. Permission sought for is granted.
3. The Civil Appeal is disposed of as withdrawn.
….................CJI.
(H.L. DATTU) …..................J. (ARUN MISHRA) …..................J. (ADARSH KUMAR GOEL) NEW DELHI;
JANUARY 16, 2015 Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.01.19 16:55:46 IST Reason: ITEM NO.307 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 DIARY NO.(s) 10397/2014
(Arising out of impugned final judgment and order dated 30/09/2013 in RA No. 2/2013,30/09/2013 in RA No. 2/2013,30/09/2013 in RA No. 02/2013,30/09/2013 in RA No. 02/2013 passed by the National Green Tribunal, Central Zonal Bench, Bhopal) PARYVARAN AVAM MANAV ADHIKAR SANRAK.SAM. Petitioner(s) VERSUS UOI & ORS Respondent(s) (With appln.(s) for c/delay in filing and refiling appeal and office report) Date : 16/01/2015 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr.Sameer Shrivastava, Adv.
Mr. Kunal Verma,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Appeal disposed of as withdrawn, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (Signed order is placed on the file)