Supreme Court - Daily Orders
Ghaziabad Development Authority vs Confederation Of Trans Hindon Rwa(S) ... on 1 April, 2022
Bench: S. Abdul Nazeer, Vikram Nath
ITEM NO.9 Court 7 (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). 4345/2022
(Arising out of impugned final judgment and order dated 28-05-2019
in OA No. 909/2018 and order dated 21-08-2019 in IA No. 385/2019 in
OA No. 909/2018 passed by the National Green Tribunal)
GHAZIABAD DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
CONFEDERATION OF TRANS HINDON RWA(S) GHAZIABAD & ORS.Respondent(s)
( IA No.35061/2022-CONDONATION OF DELAY IN FILING and IA
No.35060/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.35059/2022-EX-PARTE STAY and IA No.35062/2022-EXEMPTION
FROM FILING O.T. and IA No.35058/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 01-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Gaurav Agarwal, Adv.
Ms. Shristi Gupta, Adv.
Mr. Sanjeet Paliwal, Adv.
Ms. Shwetanjali Garg, Adv.
Mr. Raj Singh Rana, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The appeals are dismissed in terms of the signed order.
Pending applications, if any, also stand disposed of.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.04.02 12:50:29 IST Reason:(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No(s). OF 2022 (Diary No(s). 4345/2022) GHAZIABAD DEVELOPMENT AUTHORITY Appellant(s) VERSUS CONFEDERATION OF TRANS HINDON RWA(S) GHAZIABAD & ORS. Respondent(s) O R D E R Delay condoned.
We have heard learned counsel for the appellant and perused the record. We do not see any cogent reason to entertain the Appeals. The judgment(s) impugned do not warrant any interference.
The Appeals are dismissed.
.............................J. ( S. ABDUL NAZEER) .............................J. ( VIKRAM NATH) NEW DELHI APRIL 01, 2022