Supreme Court - Daily Orders
Vedanta Limited vs Union Of India on 5 May, 2017
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 766 OF 2017
VEDANTA LIMITED Appellant(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
O R D E R
Heard learned counsel for the parties.
We see no reason to interfere with the order passed by the National Green Tribunal.
The civil appeal is accordingly dismissed.
…....................J. [MADAN B. LOKUR] …....................J. [DEEPAK GUPTA] NEW DELHI;
MAY 05, 2017.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.07.01 12:45:49 IST Reason: 1 ITEM NO.5 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). 766/2017 VEDANTA LIMITED Appellant(s) VERSUS UNION OF INDIA AND ORS Respondent(s)
(With application seeking permission to raise additional grounds and stay) Date : 05/05/2017 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Appellant(s) Mr. Prashanto Chandra Sen, Sr. Adv.
Mr. P. S. Sudheer, AOR Mr. Rishi Maheshwari, Adv. Mr. Shivanshu Singh, Adv.
Mr. Udayan Verma, Adv.
Mr. Savesh Mishra, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
(Meenakshi Kohli) (Sharda Kapoor) Court Master (SH) Court Master (NS) [Signed order is placed on the file] 2