National Green Tribunal
Shailesh Kumar vs Greater Noida Industrial Development ... on 22 March, 2023
Item No. 5 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(Through Physical Hearing with Hybrid VC Option)
Original Application No. 586/2022
(I.A. No. 06/2023)
Shailesh Kumar Applicant
Versus
Greater Noida Industrial Development Authority & Anr. Respondent
Date of hearing: 22.03.2023
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER.
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER.
Applicant: None.
Respondents: Mr. Ravindra Kumar, Sr. Advocate with Mr. Binay
Kumar Das, Advocates for respondent no. 1-GNIDA.
Ms. Snehal Kaila, Advocate for Ms. Kanika Agnihotri
Advocate for respondent no. 3- Indus Tower Ltd.
Mr. Gi Gi. C. George, Advocate for respondent no. 4-
Department of Telecommunication.
None for respondent no. 2.
Application is registered based on a Letter Petition received by Email.
ORDER
1. I.A No. 06/2023 was filed by respondent no. 3 seeking permission to place on record copy of order dated 09.12.2022 passed by Hon'ble High Court of Delhi in CM (M) No. 1380 of 2022 titled as M/s Indus Towers Ltd. Vs. Gautam Nagar Residents Association Reg. & Ors. with the prayer that the present proceedings be kept in abeyance till the final outcome of above-said proceedings.
2. Learned Counsel for the respondent no. 3 seeks adjournment on the ground of non-availability of learned Counsel for the respondent no. 3 due to some personal difficulty.
O.A No. 586/2022 Shailesh Kumar Vs. Greater Noida Industrial Development Authority & Anr.
2
3. The request for adjournment is not opposed and is, therefore allowed.
4. List for further consideration on 16.05.2023.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM March 22, 2023 AG