Supreme Court - Daily Orders
Rajasthan State Pollution Control ... vs Gram Panchayat Araba on 27 October, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, Krishna Murari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 3525-28 OF 2020
(D.NO. 9893/2020)
RAJASTHAN STATE POLLUTION CONTROL BOARD & ORS. Appellant(s)
VERSUS
GRAM PANCHAYAT ARABA Respondent(s)
O R D E R
Permission to file Civil Appeals is granted. Delay condoned.
Having heard Dr. Manish Singhvi, learned Senior Counsel for the appellant, we are of the view that the modification application that is pending before the NGT should be taken up at the earliest and disposed of, preferably within six weeks from today. Liberty to approach this Court in case the modification application is dismissed.
The appeals are disposed of accordingly.
.......................... J.
(ROHINTON FALI NARIMAN) .......................... J.
(NAVIN SINHA) .......................... J.
(KRISHNA MURARI) Signature Not Verified Digitally signed by R Natarajan Date: 2020.10.29 16:01:36 IST New Delhi;
Reason:October 27, 2020.
ITEM NO.7 Court 3 (Video Conferencing) 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 Diary No(s). 9893/2020 (Arising out of impugned final judgment and order dated 17-05-2019 in MA No. 283/2018 17-05-2019 in MA No. 1389/2018 02-08-2019 in MA No. 283/2018 02-08-2019 in MA No. 1389/2018 passed by the National Green Tribunal) RAJASTHAN STATE POLLUTION CONTROL BOARD & ORS. Petitioner(s) VERSUS GRAM PANCHAYAT ARABA Respondent(s) (IA No.90433/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.90432/2020-EX-PARTE STAY and IA No.90428/2020- PERMISSION TO FILE APPEAL and IA No.90430/2020-CONDONATION OF DELAY IN FILING APPEAL) Date : 27-10-2020 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Dr. Manish Singhvi, Sr. Adv.
Mr. Sandeep Kumar Jha, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Permission to file Civil Appeals is granted. Delay condoned.
The appeals are disposed of in terms of the signed order. (R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (Signed order is placed on the file)