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National Green Tribunal

Guldeep Bhatia And Anr vs Govt. Of Nct Of Delhi & Ors on 11 July, 2023

Item No. 10                                                           Court No. 1

               BEFORE THE NATIONAL GREEN TRIBUNAL
                   PRINCIPAL BENCH, NEW DELHI



                      Original Application No. 24/2023

Guldeep Bhatia & Ors.                                                 Applicant(s)

                                      Versus
Govt. of NCT of Delhi & Ors.                                      Respondent(s)


Date of hearing:    11.07.2023


CORAM:        HON'BLE MR. JUSTICE SHEO KUMAR SINGH, CHAIRPERSON
              HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
              HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER

Applicant:    Mr. Guldeep Bhatia, Applicant in Person
Respondent:   Ms. Puja Kalra, Adv. for MCD
              Ms. Kanika Agnihotri & Ms. Snehal Kaila, Advs. for M/s Indus
              Towers Limited

                                     ORDER

1. The matter was initiated in light of the order dated 19.07.2022 in O.A. No. 232/2022. Learned Counsel for the respondent has filed the response with the copy of the order passed in Petition No. CM (M) 1380 of 2022 order dated 09.12.2022 in which it has been stated:

"In the meantime, impugned order dated 19.07.2022 passed in O.A. No. 232/2022 and order dated 20.09.2022 passed in Review Application No. 27/2022, case titled as Gautam Nagar Residents Association Regd. Vs. Commissioner, SDMC and Ors. passed by Tribunal are stayed and consequently, the order dated 18.08.2022 issued by Municipal Corporation of Delhi annexed at page 121 of the paper book is also kept in abeyance till further orders."

In view of the above order, it is desirable to await the order of the Hon'ble High Court of Delhi.

2. Parties are directed to submit further progress report before the next date of hearing.

3. List this matter on 20th October, 2023 Sheo Kumar Singh, CP 1 Arun Kumar Tyagi, JM Dr. A. Senthil Vel, EM July 11, 2023 Original Application No. 24/2023 HB 2