Supreme Court - Daily Orders
Tamil Nadu Polution Control Board vs Sterlite Industries (I) Ltd. . on 2 September, 2015
ITEM NO.18 1
REGISTRAR COURT. 2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. M K HANJURA
Civil Appeal No(s). 4763-4764/2013
TAMIL NADU POLUTION CONTROL BOARD Appellant(s)
VERSUS
STERLITE INDUSTRIES (I) LTD. & ORS. Respondent(s)
(with appln. (s) for directions and office report)
WITH
C.A. No. 5782/2014
(With appln.(s) for exemption from filing O.T. and appln.(s) for
exemption from filing c/c of the impugned judgment and appln.(s)
for ex-parte stay and Office Report)
C.A. No. 9542-9543/2013
(With appln.(s) for permission to appear and argue in person and
appln.(s) for ex-parte stay and Office Report)
C.A. No. 8773-8774/2013
(With Office Report)
Date : 02/09/2015 These appeals were called on for hearing today.
For Appellant(s) Ms. Vanita Chandrakant Giri,Adv.
Mr. M. Yogesh Kanna,Adv.
Mr. Santosh Kumar Tripathi,Adv.
Petitioner-in-person,Adv.
Mr. G. Ananda Selvan,Adv.
For Respondent(s)
Ms. Rohini Musa,Adv.
Signature Not Verified
Mr. Sudeep Kumar,Adv.
Digitally signed by
Madhu Grover
Date: 2015.09.03 Mr. C.D. Singh,Adv.
16:16:40 SCT
Reason:
Mr. Deepak Goel,Adv.
ITEM NO.18 2
UPON hearing the counsel the Court made the following
O R D E R
C.A. Nos. 4763-4764,8773-8774 and 9542-9543/2013 The office report indicates that the certificate of service of notice issued to respondent Nos. 2 to 6 has not been received from the concerned Tribunal as yet. A reminder shall be issued.
C.A. No. 5782/2014Respondent Nos. 1 to 5 have failed to file the counter affidavit within the period stipulated under the rules.
The learned counsel for the appellant shall file the statement of case within a period of 45 days and the learned counsel for the respondents shall file the same within a period of 35 days thereafter.
List again on 26.11.2015.
(M K HANJURA) Registrar MG