Supreme Court - Daily Orders
M/S Rainbow Environments Pvt. Ltd. vs The State Of Punjab on 13 January, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 124/2023
M/S RAINBOW ENVIRONMENTS PVT. LTD. ..... APPELLANT
VERSUS
THE STATE OF PUNJAB & OTHERS ..... RESPONDENTS
O R D E R
We are not inclined to issue notice in the present appeal as we do not find any justification to interfere or modify the decision of the State Pollution Control Board. Therefore, leaving the question of jurisdiction open, the present appeal is dismissed.
Pending application(s), if any, shall stand disposed of.
..................J. (SANJIV KHANNA) ..................J. (M.M. SUNDRESH) NEW DELHI;
JANUARY 13, 2023.
bp
Signature Not Verified
Digitally signed by
BABITA PANDEY
Date: 2023.01.16
17:42:23 IST
Reason:
ITEM NO.41 COURT NO.7 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). 124/2023
M/S RAINBOW ENVIRONMENTS PVT. LTD. Appellant(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
( IA No.3945/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.3948/2023-APPROPRIATE ORDERS/DIRECTIONS ) Date : 13-01-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Appellant(s) Mr. Nidhesh Gupta, Sr. Adv. Dr. Surender Singh Hooda, AOR Ms. Pallavi Singh, Adv.
Mr. Alok Mittal, Adv.
Ms. Vriti Gujral, Adv.
Mr. Aayushman Aeron, Adv.
For Respondent(s) Mr. Gaurav Aggarwal, Sr. Adv. Mr. Archit Upadhayay, AOR Ms. Charu Sharma, Adv.
UPON hearing the counsel, the Court made the following O R D E R The appeal is dismissed in terms of the singed order.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (Singed order is placed on the file)