National Green Tribunal
Rajkumar vs Delhi Pollution Control Committee on 19 February, 2024
Item No.8 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(Through Physical Hearing with Hybrid VC Option)
I.A. No. 853/2023
IN
Original Application No.90/2023
Anti-Corruption & Crime-Control Force ...Applicant
Versus
State of U.P. & Ors. ...Respondents
Date of hearing: 19.02.2024
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER.
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER.
Applicant: Mr. Ashok Kumar, Advocate for the Applicant (through
VC).
Respondents: Ms. Sakshi Popli, Advocate for respondent no. 3-DPCC.
Mr. Virender Singh, Proxy Counsel for Ms. Puja Kalra,
Advocate for respondent no. 4-MCD.
Mr. Om Prakash, Advocate for respondent no.7 -DRM
(Through VC).
Application under the provisions of the National Green Tribunal Act, 2010.
ORDER
1. Learned Counsel for Respondent no. 7 -Divisional Railway Manager (DRM), Delhi Division-Northern Railway seeks some more time to file its reply/response.
O. A. No. 90/2023 Anti-Corruption & Crime-Control Force Vs. Union of India & Ors.
-2-2. The same be filed within two months at [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.
3. List for further consideration on 08.05.2024.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM February 19th , 2024 N