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National Green Tribunal

Kaiga Anuvidyut Sthawarad vs Nuclear Power Corporataion Of India Ltd ... on 7 February, 2022

Bench: K Ramakrishnan, K. Satyagopal

Item No.09:


              BEFORE THE NATIONAL GREEN TRIBUNAL
                    SOUTHERN ZONE, CHENNAI

                        Appeal No. 14 of 2019 (SZ) &
                         I.A. No. 19 of 2020 (SZ) &
                          I.A. No. 117 of 2020 (SZ)
                            (Through Video Conference)

IN THE MATTER OF:



      Kaiga Anuvidyut Sthawarad and Ors.                  ...Appellant(s)

                                    Versus



      Nuclear Power Corporation of
      India Ltd. (NPCIL) and Ors.
                                                                ...Respondent(s)


Date of hearing: 07.02.2022.

CORAM:

      HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER

      HON'BLE DR. SATYAGOPAL KORLAPATI, EXPERT MEMBER



For Appellant(s):              Mr. B.S. Pai

For Respondent(s):             Mr. Shivathanu Mohan for Ramasubramaniam
                               Associates for R1
                               Ms. Me. Saraswathy for R2
                                   ORDER

1. The above case has been posted to today for hearing. 1

2. Mr. B.S. Pai, who represents the appellant, submitted that because voluminous documents will have to be relied on, if it is posted in physical hearing it will be more convenient as there is connectivity problem in their area and they may not be able to do the virtual hearing effectively. However, with great hope, we feel that we may be able to presume physical hearing by 2nd week of February, 2022, we feel that one more opportunity can be given to the appellant to get ready with the matter.

3. I.A. No. 117 of 2020 has been filed by the appellant to receive certain additional documents. Those documents are received subject to be its reliability, admissibility and relevancy to be considered at the time of hearing. With the above observation I.A. No. 117 of 2020 is allowed and disposed of and the documents are received subject to above observation.

4. Parties are directed to file their written submissions, if any, on or before 25.02.2022 and get ready with the matter on 10.03.2022.

5. For hearing, post on 10.03.2022.

...................................J.M. (Justice K. Ramakrishnan) ................................E.M. (Dr. Satyagopal Korlapati) Appeal No.14/2019 7th February, 2022. AM.

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