National Green Tribunal
Kaiga Anuvidyut Sthawarad vs Nuclear Power Corporataion Of India Ltd ... on 5 August, 2020
Author: K. Ramakrishnan
Bench: K. Ramakrishnan
Item No.9:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Appeal No. 14 of 2019 (SZ) &
I.A. No. 19 of 2020 (SZ)
(Through Video Conference)
IN THE MATTER OF:
Kaiga Anuvidyut Sthawarad and Ors.
...Appellant(s)
Versus
Nuclear Power Corporation of
India Ltd. (NPCIL) and Ors.
...Respondent(s)
Date of hearing: 05.08.2020.
CORAM:
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE MR. SAIBAL DASGUPTA, EXPERT MEMBER
For Appellant(s): None.
For Respondent(s): M/s. Krishna Srinivasan represented
M/s. Ramasubramaniam Associates for R1.
M/s. ME. Saraswathy for R2.
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ORDER
1. The above case has been admitted on 16.03.2020, after condoning the delay and posted the case to 17.06.2020 for completion of pleadings. On 17.06.2020, at the request of the parties, the matter was adjourned to today for completion of pleadings and hearing.
2. When the matter came up for hearing today through Video Conference, there was no representation for appellant. Sri. Krishna Srinivasan represented M/s. Ramasubramaniam Associates appearing for 1st respondent and M/s. ME. Saraswathi represented 2nd respondent and they wanted some more time for filing their statement as according to the counsel appearing for the first respondent the office of the 1st respondent is at Bombay which is in containment zone and they are not getting access to the office to get the documents and forward to the office of the counsel and they want six weeks time to complete the pleadings.
3. Considering the circumstances, we feel that one more opportunity is given to them to complete the pleadings. Second respondent is also directed to submit their response to the allegation in the appeal memorandum before the next hearing date.
4. For completion of pleadings along with the required documents to substantiate the granting of Environmental Clearance, post on or 2 before 21.09.2020. Respondents are directed to serve the copy of the response in advance to the counsel for the appellant as well. The appellant as well as the respondents are at liberty to submit their written submission before the next hearing date.
5. Post the matter on 21.09.2020.
.....................................J.M. (Justice K. Ramakrishnan) ..............................E.M. (Sri. Saibal Dasgupta ) Appeal 14/2019 & I.A. No.19/2020, 05th August, 2020 Mn.
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