Supreme Court - Daily Orders
Sunil Kumar Samanta vs West Bengal Pollution Control Board . on 21 November, 2014
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.10009 OF 2014
SUNIL KUMAR SAMANTA ..APPELLANT(S)
VERSUS
WEST BENGAL POLLUTION
CONTROL BOARD & ORS. ..RESPONDENT(S)
O R D E R
1. We have heard learned counsel for the appellant.
2. We find no merit in the Civil Appeal.
Accordingly, the Civil Appeal is dismissed.
.................CJI.
(H.L. DATTU) ...................J. (ARUN MISHRA) Signature Not Verified ...................J. Digitally signed by (ADARSH KUMAR GOEL) NEETU KHAJURIA NEW DELHI;
Date: 2014.11.25 16:49:22 IST Reason:
NOVEMBER 21, 2014.
ITEM NO.310 COURT NO.1 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 NO.10009 OF 2014 SUNIL KUMAR SAMANTA Appellant(s) VERSUS WEST BENGAL POLLUTION CONTROL BOARD & ORS. Respondent(s) Date : 21/11/2014 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. Jayant Mehta, Adv.
Ms. Kanchan Yadav, Adv.
For M/s. Victor Moses & Associates For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)