Supreme Court - Daily Orders
G. Sundarrajan vs Union Of India Ministry Of Environment ... on 23 April, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
MA 1104/2017
1
ITEM NO.9 COURT NO.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
M.A. NO. 1104/2017 IN CIVIL APPEAL NO. 4440/2013
G. SUNDARRAJAN Appellant
VERSUS
UNION OF INDIA & ORS. Respondent
(FOR ADMISSION )
Date : 23-04-2018 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner
Mr. Prashant Bhushan, Adv.
Mr. D.S. Mahra, AOR
Mr. B. Balaji, AOR
For Respondent
for UOI Mr. Vikramjit Banerjee, ASG
Mr. D.L. Chidaranda, Adv.
Mr. Gaurav Sharma, Adv.
Ms. Lohidna, Adv.
Mr. Shubehndu Anand, Adv.
Mr. Ayush Anand, Adv.
Mr. Gurmeet Singh Makker, AOR
for NPCIL Mr. Tushar Mehta, ASG
Mr. Sameer Parekh, Adv.
Mr. D.P. Mohanty, Adv.
Mr. S. Lakshmi Iyer, Adv.
Ms. Aishwarya Dash, Adv.
Mr. Sarthak Gaur, Adv.
Ms. Pratyusha Priyadarshini, Adv.
for M/s. Parekh & Co.
Signature Not Verified UPON hearing the counsel the Court made the following
Digitally signed by
DEEPAK GUGLANI
O R D E R
Date: 2018.04.24 16:46:28 IST Reason:
This is an application for extension of time. An objection has been filed thereto by the original writ petitioner.MA 1104/2017 2
Having heard learned counsel for the parties, it is directed that the Nuclear Power Corporation of India Ltd. shall file a precise progress report with regard to the works undertaken on the basis of the judgment.
Needless to say, when we are in seisin of the matter, the question of entertaining any contempt does not arise.
Let the matter be listed in the first week of July, 2018.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar