Supreme Court - Daily Orders
The State Of Kerala vs The Central Pollution Control Board on 17 September, 2021
Bench: A.M. Khanwilkar, C.T. Ravikumar
ITEM NO.14 Court 3 (Video Conferencing) SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 13934/2021
(Arising out of impugned final judgment and order dated 16-03-2021
in WA No. 286/2021 passed by the High Court Of Kerala At Ernakulam)
THE STATE OF KERALA Petitioner(s)
VERSUS
THE CENTRAL POLLUTION CONTROL BOARD & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.113571/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 17-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s)
Mr. Jaideep Gupta, Sr. Adv.
Mr. C. K. Sasi, AOR
Mr. Abdullah Naseeh, Adv.
Ms. Meena K.P. , Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List the matter after the pronouncement of judgment in C.A. Nos. 12122-12123 of 2018 and connected cases titled as "Municipal Corporation of Gr. Mumbai Vs. Ankita Sinha & Ors.".
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH)
Signature Not Verified
COURT MASTER (NSH)
Digitally signed by
NEETU KHAJURIA
Date: 2021.09.18
13:04:32 IST
Reason: