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All India Plastic Industries ... vs Govt Of Nct Of Delhi And Others on 20 January, 2017

Bench: Arun Mishra, Amitava Roy

     ITEM NO.43                                        COURT NO.10                        SECTION XIV

                                      S U P R E M E C O U R T O F                   I N D I A
                                              RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).                                    1417/2017

     (Arising out of impugned final judgment and order dated 05/12/2016
     in WPC No. 7012/2012 passed by the High Court Of Delhi At New
     Delhi)

     ALL INDIA PLASTIC INDUSTRIES ASSOCIATION                                             Petitioner(s)

                                                                   VERSUS

     GOVT OF NCT OF DELHI AND OTHERS                    Respondent(s)
     (with appln. (s) for permission to file lengthy list of dates and
     interim relief and office report)

     Date : 20/01/2017 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ARUN MISHRA
                           HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)                            Mr.   Kapil Sibal, Sr. Adv.
                                                  Mr.   K.V. Vishwanathan, Sr. Adv.
                                                  Mr.   Vivek Sharma, Adv.
                                                  Mr.   Sanjeev Goyal, Adv.
                                                  Mr.   N. Pasha Adv.
                                                  Mr.   Yash Pal Dhingra,Adv.
     For Respondent(s)

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

We have learned senior counsel for the petitioner at length.

We find that no case for interference in the impugned order is made out at this stage. However, the observations made by the High Court will not come in the way to the petitioner to raise the question of jurisdiction before the National Green Tribunal when the case is taken up by it for hearing and final disposal.

With the aforesaid observation, special leave Digitally signed by NEELAM GULATI Date: 2017.01.23 16:51:58 IST petition stands disposed of.

                               (NEELAM GULATI)                                      (SUMAN JAIN)
                                COURT MASTER                                         COURT MASTER