Supreme Court - Daily Orders
M/S National Thermal Power Corporation ... vs Uma Maheshwar Dahagama on 20 July, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1846 OF 2021
M/S NATIONAL THERMAL POWER
CORPORATION LIMITED (NTPC) Appellant(s)
VERSUS
UMA MAHESHWAR DAHAGAMA & ORS. Respondent(s)
O R D E R
Having heard the learned Solicitor General and Mr. Ritwick Dutta, learned counsel, we find that the learned Solicitor General’s request that construction activities should go on while the Environmental Clearance is in abeyance and studies are conducted, appears to be reasonable one. All such activities may go on without the project actually kicking off. We make it clear that this indulgence is granted by us on the understanding that the appellant will claim no equity in case it is ultimately found that an Environmental Clearance cannot be given for the aforesaid purpose. We also make it clear that whatever is found by the Expert Appraisal Committee after study is conducted and submitted to this Court/NGT, will be followed in letter and spirit by the appellant.
In view of above, the appeal is disposed of.
.......................J. [ ROHINTON FALI NARIMAN ] .......................J. Signature Not Verified [ B. R. GAVAI ] Digitally signed by Jayant Kumar Arora Date: 2021.07.22 16:22:09 IST Reason: New Delhi;
JULY 20, 2021.
ITEM NO.3 Court 2 (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 No(s). 1846/2021 M/S NATIONAL THERMAL POWER CORPORATION LIMITED (NTPC)Appellant(s) VERSUS UMA MAHESHWAR DAHAGAMA & ORS. Respondent(s) (IA No.66564/2021-GRANT OF INTERIM RELIEF and IA No.66566/2021- EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 20-07-2021 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE B.R. GAVAI Counsel for the parties Mr. Turshar Mehta, Solicitor General Mr. Adarsh Tripathi, Adv.
Mr. Shailesh Madhiyal, Adv.
Mr. Vikram Singh Baid, Adv.
Mr. Gaurav, AOR Mr. Tushar Mehta, Solicitor General Mr. Gurmeet Singh Makker, AOR Mr. Balaji Srinivas, Adv.
Mr. Priyanka Dass, Adv.
Mr. P. V. Yogewaean, Adv.
Mr. Ritwick Dutta, Adv.
Ms. Srishti Agnihotri, AoR Mr. Chandratanay Chaube, Adv.
Mr. Dhananjay Baijal, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)