Supreme Court - Daily Orders
Hasdeo Arand Bachao Sangharsh Samiti vs Union Of India on 13 October, 2022
Bench: D.Y. Chandrachud, Hima Kohli
SLPC 18103/2022
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ITEM NO.28 COURT NO.2 SECTION IV-C
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.18103/2022
(Arising out of impugned final judgment and order dated 30-09-2022
in IA No.5/2022 passed by the High Court of Chhatisgarh at
Bilaspur)
HASDEO ARAND BACHAO SANGHARSH SAMITI & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With I.R. and IA No.154263/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.154264/2022-EXEMPTION FROM FILING O.T.)
Date : 13-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. C.U. Singh, Sr. Adv.
Ms. Anindita Pujari, AOR
Ms. Shalini Gera, Adv.
Mr. Gautam Bhatia, Adv.
Mr. Azad Bansala, Adv.
Ms. Prakriti Rastogi, Adv.
Ms. Bidya Mohanty, Adv.
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
For R-5 Mr. Kartik Seth, Adv.
Mrs. Shriya Gilhotra, Adv.
Signature Not Verified
M/s chambers of Kartik Seth
Digitally signed by
CHETAN KUMAR
Date: 2022.10.15
11:16:08 IST
Reason:
SLPC 18103/2022
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Dr. Abhishek Manu Singhvi, Sr. Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 Issue notice.
2 Mr Mukul Rohatgi, senior counsel with Mr Kartik Seth, counsel appears on
behalf the fifth respondent, Rajasthan Rajya Vidyut Utpadan Nigam Limited and accepts notice.
3 On the request of Mr C U Singh, senior counsel appearing on behalf of the petitioner, liberty is granted to implead the Mining Development Operator as a party to the Special Leave Petition. The amendment shall be carried out during the course of the day.
4 Dr Abhishek Manu Singhvi, senior counsel accepts notice on behalf of the newly added respondent.
5 Tag with Civil Appeal No 4395 of 2014.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar