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Arkay Energy (Rameswaram) Limited vs Tamil Nadu Pollution Control Board on 12 January, 2022

Bench: Hemant Gupta, V. Ramasubramanian

                                                         1

     ITEM NO.32                      Court 11 (Video Conferencing)               SECTION XII

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

     Miscellaneous Application No.                     36/2022 in C.A. No. 7754/2021

     ARKAY ENERGY (RAMESWARAM) LIMITED                                        Petitioner(s)

                                                        VERSUS

     TAMIL NADU POLLUTION CONTROL BOARD & ORS.                                Respondent(s)

     (FOR ADMISSION and IA No.4236/2022-APPROPRIATE ORDERS/DIRECTIONS)

     Date : 12-01-2022 This petition was called on for hearing today.

     CORAM :                   HON'BLE MR. JUSTICE HEMANT GUPTA
                               HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)                    Mr.   MS Krishnan, Sr. Adv.
                                          Mr.   Balaji Srinivasan, AOR
                                          Mr.   Anirudh Krishnan, Adv.
                                          Mr.   Adarsh Subramanian, Adv.
                                          Mr.   Shiva Krishnamurti, Adv.
                                          Mr.   Advaidh Nelakantann, Adv.
                                          Mr.   Kshipra Pyare, Adv.
                                          Ms.   Aakriti Priya, Adv.

     For Respondent(s)                    Mr.   V. Krishnamurthy, AAG
                                          Dr.   Joseph Aristotle S., AOR
                                          Ms.   Preeti Singh, Adv.
                                          Ms.   Nupur Sharma, Adv.
                                          Mr.   Sanjeev Kumar Mahara, Adv.

                                          Mr. D. Kumanan, AOR

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

The learned Additional Advocate General appearing for the respondents has no objection if the petitioner is granted another one month’s protection of the interim order granted by this Court Signature Not Verified on 27.09.2021. Ordered accordingly.

The misc. application is allowed.

However, we make it clear that no record of the High Court was called for. Therefore, the High Court is requested to list the matter as per its roaster.

(JAYANT KUMAR ARORA)                          (ANITA RANI AHUJA)
  COURT MASTER                               ASSISTANT REGISTRAR