Supreme Court - Daily Orders
M/S Bahri Estates Pvt. Ltd. vs Union Of India on 25 January, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal Nos of 2023
[Diary No 42311/2022]
M/s Bahri Estates Pvt Ltd Appellant
Versus
Union of India and Others Respondents
ORDER
1 Delay condoned.
2 We find no reason to interfere with the impugned judgment and order dated
1 August 2022 in Original Application No 149 of 2016 (SZ) and 30 September 2022 in Review Application No 14 of 2022 (SZ) in Original Application No 149 of 2016 (SZ) passed by the National Green Tribunal, Southern Zone, Chennai.
3 The Civil Appeals are accordingly dismissed.
4 Pending applications, if any, stand disposed of.
….....…...….......………………......CJI. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [Pamidighantam Sri Narasimha] Signature Not Verified Digitally signed by ..…....…........……………….…........J. CHETAN KUMAR Date: 2023.01.30 16:52:45 IST Reason: [J B Pardiwala] New Delhi;
January 25, 2023
CKB
ITEM NO.11 COURT NO.1 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.42311/2022 (Arising out of impugned final judgment and order dated 01-08-2022 in OA No.149/2016 30-09-2022 in RA No.14/2022 passed by the National Green Tribunal, Southern Zone at Chennai) M/S BAHRI ESTATES PVT. LTD. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With IA No.7352/2023-CONDONATION OF DELAY IN FILING and IA No.7354/2023-STAY APPLICATION and IA No.7356/2023-EXEMPTION FROM FILING O.T. and IA No.9413/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 25-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE J.B. PARDIWALA For Petitioner(s) Mr. C.U. Singh, Sr. Adv.
Mr. Sanjay Upadhyay, Adv. Mr. Vyom Raghuvanshi, Adv. Ms. Akanksha Rathore, Adv. Mr. Kazi Sanjay Tupden, Adv. Mr. Saumitra Jaiswal, Adv. Mr. Zubin M John, Adv.
Mr. Subham Upadhyay, Adv. Ms. Mayuri Raghuvanshi, AOR For Respondent(s) Ms. Menaka Guruswamy, Sr. Adv.
Mr. C.S. Mohan Rao, Sr. Adv. Mr. Nachiketa Joshi, Adv. Mr. Santosh Kumar, Adv.
Mr. Praneet Pranav, Adv. Mr. V.C. Shukla, Adv.
Mr. Rahul Tanwani, Adv.
Mr. Utkarsh Pratap, Adv. Mr. Lavkesh Bhanbhani, Adv. Ms. Mukta Halbe, Adv.
Mr. G. Sivabalamurugan, AOR Mr. Selvaraj Mahendran, Adv. Ms. J. Merlyn Rachel, Adv. Mr. Rony V.P., Adv.
UPON hearing the counsel the Court made the following O R D E R 1 Delay condoned.
2 The Civil Appeals are dismissed in terms of the signed order.
3 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)