Supreme Court - Daily Orders
Gorakhpur Nagar Nigam vs Meera Shukla on 8 April, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2019
DIARY NO. 6645 OF 2019
GORAKHPUR NAGAR NIGAM Appellant(s)
VERSUS
MEERA SHUKLA & ORS. Respondent(s)
O R D E R
Delay condoned.
We have heard learned counsel for the appellant and have perused the papers on record. We do not find any merit in the appeals. The civil appeals stand dismissed.
………………………………………………………………., J. [ ROHINTON FALI NARIMAN ] ………………………………………………………………., J. [ VINEET SARAN ] New Delhi;
April 08, 2019.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2019.04.15 17:02:32 IST Reason: ITEM NO.10 COURT NO.5 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. 6645/2019 (Arising out of impugned final judgment and order dated 22-03-2018 in OA No. 116/2014 23-08-2018 in OA No. 116/2014 passed by the National Green Tribunal) GORAKHPUR NAGAR NIGAM Petitioner(s) VERSUS MEERA SHUKLA & ORS. Respondent(s) (With IA No.53983/2019-CONDONATION OF DELAY IN FILING and IA No.53986/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.53985/2019-EX-PARTE STAY and IA No.53984/2019-CONDONATION OF DELAY IN REFILING) Date : 08-04-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE VINEET SARAN For Petitioner(s) Mr. Pawanshree Agrawal, AOR Ms. Abhipsa Anamika, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The civil appeals stand dismissed in terms of the signed order.
Pending applications stand disposed of.
(NIDHI AHUJA) (RENU DIWAN)
COURT MASTER (SH) ASSISTANT REGISTRAR
[Signed order is placed on the file.]