Supreme Court - Daily Orders
Kaiga Anuvidyut Sthaward vs Nuclear Power Corporation Of India Ltd. ... on 4 July, 2023
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2023
(arising out of Diary No(s). 3368 of 2023)
KAIGA ANUVIDYUT STHAWARD & ORS. ..... APPELLANT(S)
VERSUS
NUCLEAR POWER CORPORATION OF INDIA ..... RESPONDENT(S)
LTD. (NPCIL) & ANR.
O R D E R
Delay condoned.
Having regard to the direction issued in the impugned judgment, we are not inclined to issue notice in the present appeal. We hope and trust that the exercise as directed in the impugned judgment would be undertaken expeditiously.
Recording the aforesaid, the appeal is dismissed. Pending application(s), if any, shall stand disposed of.
..................J. (SANJIV KHANNA) ..................J. (BELA M. TRIVEDI) NEW DELHI;
JULY 04, 2023.
Signature Not Verified Digitally signed by SWETA BALODI Date: 2023.07.10 18:53:20 IST Reason: ITEM NO.13 COURT NO.3 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(s). 3368/2023 (Arising out of impugned final judgment and order dated 30-09-2022 in AN No. 14/2019 passed by the National Green Tribunal, Southern Zone at Chennai) KAIGA ANUVIDYUT STHAWARD & ORS. Petitioner(s) VERSUS NUCLEAR POWER CORPORATION OF INDIA LTD. (NPCIL) & ANR.Respondent(s) (IA No.58436/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.58438/2023-EX-PARTE STAY and IA No.58431/2023- CONDONATION OF DELAY IN FILING APPEAL and IA No.58427/2023- CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA No.58434/2023-PERMISSION TO FILE LENGTHY LIST OF DATES and IA No.58433/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ) Date : 04-07-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE BELA M. TRIVEDI For Petitioner(s) Mr. Devadatt Kamat, Sr. Adv.
Mr. Javedur Rahman, AOR Mr. B.s. Pai, Adv.
Mr. Mudassir, Adv.
For Respondent(s) UPON hearing the counsel, the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)