Supreme Court - Daily Orders
Kaiga Anuvidyut Sthaward vs Nuclear Power Corporation Of India Ltd. ... on 29 March, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.25 COURT NO.7 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. 3368/2023
(Arising out of impugned final judgment and order dated 30-09-2022
in AN No. 14/2019 passed by the National Green Tribunal, Southern
Zone At Chennai)
KAIGA ANUVIDYUT STHAWARD & ORS. Petitioner(s)
VERSUS
NUCLEAR POWER CORPORATION OF INDIA
LTD. (NPCIL) & ANR. Respondent(s)
(IA No.58436/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.58438/2023-EX-PARTE STAY and IA No.58431/2023-
CONDONATION OF DELAY IN FILING APPEAL and IA No.58427/2023-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA
No.58434/2023-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
No.58433/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
Date : 29-03-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Devadatt Kamat, Sr. Adv.
Mr. Javedur Rahman, AOR
Mr. B.s. Pai, Adv.
Mr. Mudassir, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Re-list in the month of July 2023.
Signature Not Verified(DEEPAK GUGLANI) Digitally signed by BABITA PANDEY Date: 2023.04.01 (R.S. NARAYANAN) AR-cum-PS 11:46:17 IST Reason: COURT MASTER (NSH)