Supreme Court - Daily Orders
G. Sundarrajan vs U.O.I on 24 March, 2014
J
ITEM NO.46 & 47 COURT NO.7 SECTION XII
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 (Civil) No(s).36179/2013
(From the judgement and order dated 29/07/2013 in WP No.19285/2013 of The
HIGH COURT OF MADRAS)
G. SUNDARRAJAN Petitioner(s)
VERSUS
U.O.I & ORS Respondent(s)
(With appln(s) for permission to place addl. documents on record and prayer
for interim relief and office report)
WITH
I.A. NO.3 in CIVIL APPEAL NO. 4440 OF 2013
Date: 24/03/2014 These matters were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Prashant Bhushan,Adv.
Mr. Pranav Sachdeva,Adv.
For Respondent(s) Mr. G.E. Vahanwati,AG
Mr. Faisal Sherwani,Adv.
Mr. Ekansh Mishra,Adv.
Mr. Sameer Parekh,Adv.
For M/s. Parekh & Co.
(For NPCIL)
Mr. Mohan Parasaran,SG
Mr. P.P. Malhotra,ASG
Mr. D.L. Chidananda,Adv.
Mr. Gaurav Sharma,Adv.
Mr. S.N. Terdal,Adv.
Mr. D.S. Mahra,Adv.
(For UOI, AERB and Ministry of Environment)
Mr. Subramonium Prasad,AAG
Mr. B. Balaji,Adv.
Mr. R. Rakesh Sharma,Adv.
Mr. Rajeev Dalal,Adv.
UPON hearing counsel the Court made the following
O R D E R
Mr. Mohan Parasaran, learned Solicitor General of India, appearing for the Atomic Energy Regulatory Board (AERB) submitted that they are filing their affidavit today itself.
Mr. P.P. Malhotra, learned ASG appearing for the Ministry of Environment and Forests also submitted that they will file their affidavit by 25.03.2014.
Learned counsel appearing for the State of Tamil Nadu Pollution Control Board also submitted that they are filing their response today itself.
Learned counsel appearing for the State of Tamil Nadu also submitted that the State will file counter affidavit by 27.03.2014.
Post on 28.03.2014.
|(Narendra Prasad) | |(Renuka Sadana) |
|Court Master | |Court Master |