Supreme Court - Daily Orders
The State Of Himachal Pradesh vs Yogendra Mohan Sengupta on 8 July, 2019
Bench: Chief Justice, Deepak Gupta, Aniruddha Bose
ITEM NO.14 COURT NO.1 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. 4763/2019
(Arising out of impugned final judgment and order dated 16-11-2017
in OA No. 121/2014 and 16-07-2018 in RA No. 08/2018 passed by the
National Green Tribunal)
STATE OF HIMACHAL PRADESH & ORS. Petitioners
VERSUS
YOGENDERA MOHAN SENGUPTA & ANR. Respondents
(IA No.27538/2019-CONDONATION OF DELAY IN FILING and IA
No.27537/2019-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
No.27536/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS
/ANNEXURES)
Date : 08-07-2019 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioners Mr. Tushar Mehta, SG
Mr. Vinay Kuthiala, Sr. Adv.
Mr. Ashok Sharma, A.G.
Mr. Divya Prakash Pande, Adv.
Ms. Sakshi Popli, Adv.
Mr. Shaurya Kuthiala, Adv.
Mr. Abhishek Yadav, AOR
For Respondents Mr. Sanjay Parikh, Sr. Adv.
Ms. Srishti Agnihotri, AOR
Ms. Sanjana Srikumar, Adv.
Ms. Kanika Sood, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Admit.
List the appeal for hearing in the month of Signature Not Verified October, 2019 before a Bench consisting Hon’ble Digitally signed by DEEPAK GUGLANI Date: 2019.07.08 16:52:36 IST Mr. Justice Deepak Gupta.
Reason:(Deepak Guglani) (Anand Prakash) Court Master Court Master