National Green Tribunal
Gaur Atulyam Apartment Owners ... vs Greater Noida Industrial Development ... on 22 March, 2023
Item No. 4 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH AT NEW DELHI
(Through Physical Hearing with Hybrid VC Option)
Original Application No.557/2022
(I.A. No. 05/2023)
Gaur Atulyam Apartment
Owners Association ...Applicants
Versus
Greater Noida Industrial Development
Authority & Anr ...Respondents
Date of hearing: 22.03.2023
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER.
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER.
Applicant: Mr. Vaibhav Shahi, Advocate (through VC).
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. 2-Indus Tower Ltd.
Mr. Gi Gi. C. George, Advocate for Respondent no. 3-
Department of Telecommunication.
Application under Section 14 of the National Green Tribunal Act, 2010.
ORDER
1. I.A No. 05/2023 was filed by respondent no. 2 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. Reply to I.A No. 05/2023 has been filed by the applicant vide email dated 22.03.2023.
O. A. No. 557/2022 Gaur Atulyam Apartment Owners Association Vs. Greater Noida Industrial Development Authority & Anr.
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3. Learned Counsel for the respondent no. 2 seeks adjournment on the ground of non-availability of learned Counsel for the respondent no. 2 due to some personal difficulty.
4. The request for adjournment is not opposed and is, therefore allowed.
5. List for further consideration on 16.05.2023.
Arun Kumar Tyagi, JM Dr.Afroz Ahmad, EM March 22, 2023 AG