Supreme Court - Daily Orders
Arkay Energy (Rameswaram) Limited vs Tamil Nadu Pollution Control Board on 16 August, 2022
ITEM NO.37 REGISTRAR COURT. 1 SECTION XII
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 SH. AVANI PAL SINGH
MISCELLANEOUS APPLICATION Diary No(s). 4463/2022
IN
CIVIL APPEAL NO.7754/2021
ARKAY ENERGY (RAMESWARAM) LIMITED Petitioner(s)
VERSUS
TAMIL NADU POLLUTION CONTROL BOARD & ORS. Respondent(s)
IA No. 21082/2022 - APPROPRIATE ORDERS/DIRECTIONS)
Date : 16-08-2022 These matters were called on for hearing today.
For Petitioner(s)
Mr. Balaji Srinivasan, AOR
For Respondent(s)
Dr. Joseph Aristotle S., AOR
Mr. Sanjeev Kumar Mahara, Adv.
Mr. D.kumanan, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Upon hearing the Ld. counsel for respondent No.1, the unregistered Misc. Application D.No.4463/2022 is permitted to be withdrawn, in terms of counsel’s letter dated 16.2.2021.
Signature Not Verified Digitally signed by Indu Marwah Date: 2022.08.17 17:07:37 ISTReason: AVANI PAL SINGH
Registrar