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[Cites 1, Cited by 4]

National Green Tribunal

National Green Tribunal Bar ... vs Nct Of Delhi on 16 November, 2020

                 BEFORE THE NATIONAL GREEN TRIBUNAL
                     PRINCIPAL BENCH, NEW DELHI


                        Original Application No. 108/2013
                                (M.A. No. 489/2015)
                                          &
                        Original Application No. 179/2013
                    (M.A. No. 866/2014 & M.A. NO. 644/2015)
                                          &
                                Appeal No. 67/2015
                                (M.A. NO. 652/2015)
                                          &
                       Original Application No. 518 of 2015
                               (M.A. No. 1249/2015)

In the matter of :-
           Legal Aid, National Green Tribunal Bar Association
                                   Vs.
                           NCT of Delhi & Ors.
                                   &
         Raj Hans Bansal Vs. Ministry of Water Resources &Ors.
                                   &
   Apex Chambers of Commerce and Industries of N.C.T. of Delhi & Ors.
                                   Vs.
                        Govt. of NCT Delhi &Ors.
                                   &
            Deepak Enterprises Vs. Govt. of NCT Delhi & Ors.


CORAM :      HON'BLE    MR. JUSTICE SWATANTER KUMAR, CHAIRPERSON
             HON'BLE    MR. JUSTICE DALIP SINGH, JUDICIAL MEMBER
             HON'BLE    DR. JUSTICE JAWAD RAHIM, JUDICIAL MEMBER
             HON'BLE    MR. BIKRAM SINGH SAJWAN, EXPERT MEMBER



In Original Application No. 108/2013 (M.A. No. 489/2015):
Present:      Applicant/Appellant(s)      : Mr. Rahul Choudhary & Ms. Meera Gopal,
                                            Advs.
                                          : Mr. Gaurav Kr. Bansal and Mr. Anurag
                                            Kumar, Advs.
                                          : Mr. Manish Chauhan, Adv.
            Respondent No. 2                Mr. B.V. Niren and Mr. Vinayak Gupta, Advs.

CGWA :Mr.B.V. Niren, Adv with Mr. Vinayak Gupta Adv.

Respondent No. 3 : Ms. Sakshi Popli, Adv. State of Haryana Mr. Anil Grover, AAG Haryana Mr. Rahul Khurana, Adv.

Respondent No.2 :Ms. P. Batra Singh, Adv. and Ms. Aanya Shrotriya, Adv Respondent No. 7 : Mr. Narender Pal Singh and Ms. Aditi Singh, Advs. and Mr. Dinesh Jindal, Adv. for DPCC DSIIDC : Mr. Nikita Salwan, Adv.

: Mr. Ardheudumauli Kr. Prasad and Mr. Shashank Saxena, Advs.

DSIIDC : Mr. Manoj Kumar, Adv. for Mr. Moni Chinmoy, Adv.

GNCTD Mr. Tarunvir Singh Khehar, Ms. Guneet Khehar and Mr. Sandeep Mishra, Advs. Mr. Tarunvir Singh Khehar, Adv. and Mr. Dinesh Jindal, LO for DPCC Mr. Sumeet Pushkarna, Adv. with Mr. Sudhir Chauhan, Ex. Engineer for DJB CPCB Mr. Raj Kumar and Mr Bhupender Kumar, LA 1 Respondent No. 1to3 : Mr. Narender Pal Singh, Adv. and Mr. Dinesh Jindal, Law Officer for DPCC Respondent No. 4 :Mr. B.V. Niren with Mr. Vinayak Gupta, Advs., Respondent No. 6 : Mr. Ranjan Roy and Mr. Rohan Gupta, Advs.

for TPDDC North MCD :Ms. Puja Kalra, Adv GNCTD Mr. Tarunvir Singh Khehar and Ms. Guneet Khehar Advs.

Date and Orders of the Tribunal Remarks Item No. 22-25 List these matters on 28th November, 2017 for final disposal.

November 16, 2017 ..........................................,CP (Swatanter Kumar) ..........................................,JM (Dalip Singh) ..........................................,JM (Dr. Jawad Rahim) ..........................................,EM (Bikram Singh Sajwan) 2