Supreme Court - Daily Orders
Gujarat Chambers Of Commerce And ... vs Central Pollution Control Board on 22 September, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, Indira Banerjee
ITEM NO.12 Court 3 (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. 19271/2020
(Arising out of impugned final judgment and order dated 10-07-2019
in OA No. 1038/2018 and 23-08-2019 in OA No. 1038/2018 and 14-11-
2019 in OA No. 1038/2018 passed by the National Green Tribunal)
GUJARAT CHAMBERS OF COMMERCE AND INDUSTRY Petitioner(s)
VERSUS
CENTRAL POLLUTION CONTROL BOARD & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.90231/2020-CONDONATION OF DELAY
IN FILING and IA No.90230/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.90228/2020-EX-PARTE STAY and IA
No.90233/2020-INTERVENTION/IMPLEADMENT and IA No.90225/2020-
PERMISSION TO FILE APPEAL)
Date : 22-09-2020 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.,
Mr. Mahesh Agarwal, Adv.
Mr. M. S. Ananth, Adv.
Mr. Mitul Shelat, Adv.
Mr. Saurabh Kulkarni, Adv.
Mr. Anirudh Bhatia, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file appeal granted. Application for impleadment stands allowed. Delay condoned.
Issue notice.
In the meantime, there shall be a stay of the operation of the impugned orders dated 10.07.2019, 23.08.2019 and 14.11.2019 passed by the National Green Signature Not Verified Tribunal, Principal Bench, New Delhi.
Digitally signed by Nidhi Ahuja Date: 2020.09.23Tag the matter along with Civil Appeal Nos. 2218- 15:25:41 IST Reason:
2219/2020.
(NIDHI AHUJA) (NISHA TRIPATHI) AR-cum-PS BRANCH OFFICER