Supreme Court - Daily Orders
National Highways Authority Of India vs Thiru. S. Mathivanan on 10 December, 2020
Bench: Rohinton Fali Nariman, K.M. Joseph
ITEM NO.4 Court 3 (Video Conferencing) 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(s). 17864/2020
(Arising out of impugned final judgment and order dated 09-10-2019 in OA
No. 75/2019 16-06-2020 in RA No. 21/2020 passed by the National Green
Tribunal)
NATIONAL HIGHWAYS AUTHORITY OF INDIA Appellant(s)
VERSUS
THIRU. S. MATHIVANAN & ANR. Respondent(s)
(IA No.82577/2020-CONDONATION OF DELAY IN FILING and IA No.82578/2020-
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.82576/2020-
STAY APPLICATION and IA No.82575/2020-PERMISSION TO FILE APPEAL)
Date : 10-12-2020 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Appellant(s) Mr. K.K. Venugopal, Attorney General for India
Su. Srinivasan, Adv.
Mr. Ashish Kumar Upadhyay, Adv.
Ms. V. Keerthana, Adv.
Mr. Anubhav Chaturvedi, Adv.
Ms. Indira Bhakar, Adv.
Mr. P. V. Yogeswaran, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Appeal(s) is granted. Delay condoned.
Mr. K.K. Venugopal, learned Attorney General for India assures us that the statement made by his predecessor to the High Court of Judicature at Madras, which is recorded by the order dated 06.08.2019 - para 12, in particular, will be honoured by his client.
Application seeking exemption from filing certified copy of the impugned order(s) is allowed.
Issue notice.
There shall be stay of the impugned final judgment and order Signature Not Verified of the National Green Tribunal to the extent that it goes beyond Digitally signed by R Natarajan Date: 2020.12.10 the assurance given in para 12 of the said order. 16:38:09 IST Reason:
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER