Supreme Court - Daily Orders
Gram Panchayat Tiroda vs Ministry Of Environment And Forest on 6 January, 2014
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ITEM NO.313 COURT NO.5 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 10843 OF 2013
GRAM PANCHAYAT TIRODA & ANR Appellant (s)
VERSUS
MINISTRY OF ENVIRONMENT & FOREST & ORS Respondent(s)
(With application for ex-Parte stay, permission to file lenghty list of
dates and office report)
Date: 06/01/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Appellant(s) Dr. Rajeev Dhavan, Sr. Adv.
Mr. Nikhil Nayyar, Adv.
Mr. T.V.S. Raghavendra Sreyas, Adv.
Mr. Ambuj Agrawal, Adv.
Mr. Dhananjay Baijal, Adv.
Ms. Akanksha, Adv.
For Respondent(s) Mr. Mukul Rohtagi, Sr. Adv.
Mr. Dhruv Mehta, Adv.
Mr. Yashraj Singh Deora, Adv.
Ms. Swati Kamat, Adv.
UPON hearing counsel the Court made the following
O R D E R
| | |Issue notice returnable in two weeks. | |Dasti service, in addition, is permitted. | |Since respondent No. 5 has already entered appearance no formal notice is |
|required to be issued to respondent No.5. | |List the matter after three weeks. | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |