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Supreme Court - Daily Orders

Salgaocar Marine Pvt. Ltd. vs The State Of Goa on 11 February, 2022

Bench: S. Abdul Nazeer, Aniruddha Bose

     ITEM NO.11               Court 7 (Video Conferencing)             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(s). 29658/2021

     (Arising out of impugned final judgment and order dated 31-08-2020
     in OA No. 479/2018 passed by the National Green Tribunal,western
     Zone, Pune)

     SALGAOCAR MARINE PVT. LTD.                                       Petitioner(s)

                                                 VERSUS

     THE STATE OF GOA & ORS.                                          Respondent(s)

     (IA No.8250/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.8247/2022-STAY APPLICATION and IA No.8246/2022-PERMISSION
     TO FILE APPEAL)

     WITH Diary No(s). 29647/2021
     (IA No.11215/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.11214/2022-STAY APPLICATION and IA
     No.11212/2022-PERMISSION TO FILE APPEAL)

     Diary No(s). 29646/2021
     (IA No.10801/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.10800/2022-STAY APPLICATION and IA
     No.10799/2022-PERMISSION TO FILE APPEAL)

     Diary No(s). 29654/2021
     (IA No.13799/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.13798/2022-STAY APPLICATION and IA
     No.13797/2022-PERMISSION TO FILE APPEAL)

     Date : 11-02-2022 These appeals were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER
                         HON'BLE MR. JUSTICE ANIRUDDHA BOSE


     For Petitioner(s)             Mr.   Chander Uday Singh,Sr.Adv.
                                   Mr.   Pratap Venugopal,Adv.
                                   Ms.   Surekha Raman,Adv.
                                   Mr.   Akhil Abraham Roy,Adv.
                                   Mr.   Vijay Valsan,Adv.
Signature Not Verified
                                   For   M/S. K J John And Co, AOR
Digitally signed by
Anita Malhotra
Date: 2022.02.11

     For Respondent(s)
16:31:09 IST
Reason:




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      UPON hearing the counsel the Court made the following
                         O R D E R

Applications for exemption from filing certified copy of the impugned judgment are allowed.

Applications for permission to file appeal are allowed.

Issue notice.

In the meantime, the parties are directed to maintain status quo, as on today, confined to these appeals.

Tag with Civil Appeal No.121 of 2021.




(ANITA MALHOTRA)                                      (RAM SUBHAG SINGH)
  COURT MASTER                                           COURT MASTER




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