Yashaswi Fish Meal And Oil Company ... vs Union Of India on 25 August, 2020

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National Green Tribunal

Yashaswi Fish Meal And Oil Company ... vs Union Of India on 25 August, 2020

Bench: K. Ramakrishnan

Item No.3:
             BEFORE THE NATIONAL GREEN TRIBUNAL
                  SOUTHERN ZONE, CHENNAI


                      Appeal No.05 of 2020 (SZ)
                          (Through Video Conference)



IN THE MATTER OF:


M/s. Yashaswi Fish meal and Oil Company                  ... Appellant(s)

                                   Versus


Union of India and Ors.                                ... Respondent(s)


Date of hearing: 25.08.2020


CORAM:
      HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER

      HON'BLE MR. SAIBAL DASGUPTA, EXPERT MEMBER



For Appellant(s):              M/s. T.K. Bhaskar along with
                               Sri. Aditya Balaji & Mathuvanthy Mathavan


For Respondent(s):             M/s. Vasanth H.K. for R2, R3.


                                  ORDER

1. As per order dated 20.02.2020, the matter was admitted subject to the right of the respondent to raise the question of limitation if required and consider the same along with the appeal as the 1 appeal was filed without filing an application to condone the delay relying on the observation made by the Hon'ble High Court of Karnataka granting liberty to file an appeal before this Tribunal and also by extending time and posted the case to 30.03.2020 for appearance of parties.

2. On 30.03.2020, the matter was adjourned to 17.07.2020 by notification. On 17.07.2020, there was no appearance for the respondents and so it was posted to today for appearance of respondents and also for filing the response and also directed the appellant to file an affidavit showing service on the respondents.

3. When the matter came up for hearing today through Video Conference, Sri. T.K. Bhaskar along with Sri. Aditya Balaji & Mathuvanthy Mathavan represented the appellant. Sri. Vasanth H.K. represented respondents 2 & 3.

4. As per order dated 20.02.2020, this Tribunal had directed the appellant to send notice to the respondents 2 & 3 alone since they are the parties who passed the impugned order.

5. Since, the standing counsel for the respondents 2 & 3 entered appearance. So, service is complete.

6. Learned counsel appearing for the respondents 2 & 3 wanted some more time for filing their response to the allegations made in the appeal memorandum.

7. For completion of pleadings, post the matter on 05.10.2020.

...................................J.M. (Justice K. Ramakrishnan) ..............................E.M. (Shri. Saibal Dasgupta) Appeal No.05/2020, 25th August, 2020. Mn.

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