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Gopal Milk Food And Pvt Ltd vs Krishan Kant Singh on 21 January, 2015

Author: Chief Justice

Bench: Chief Justice, A.K. Sikri, Arun Mishra

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                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION

                                 CIVIL APPEAL NOS.10421-10422 OF 2014

                   GOPALJI MILK FOOD AND PVT. LTD.                             ...APPELLANT(S)

                                                    VERSUS

                   KRISHAN KANT SINGH AND ORS.                             ...RESPONDENT(S)

                                                     WITH

                                       CIVIL APPEAL NO.10434 OF 2014



                                                   O R D E R

CIVIL APPEAL NOS.10421-10422 OF 2014

1. Shri Amit Shukla, learned counsel for the appellant, on instructions, seeks permission of this Court to withdraw these civil appeals with liberty to approach the appropriate forum for appropriate relief(s).

2. Permission sought for is granted.

3. The civil appeals are disposed of as withdrawn with liberty to the appellant to Signature Not Verifiedapproach the appropriate forum for appropriate Digitally signed by NEETU KHAJURIA Date: 2015.01.28 17:48:19 IST Reason: relief(s).

CIVIL APPEAL NO.10434 OF 2014

1. This appeal is directed against the impugned judgment and order passed by the National Green Tribunal, Principal Bench, New Delhi in Original Application No.299 of 2013.

2. On hearing Shri Parag Tripathi, learned senior counsel for the appellant and after going through the materials available on record, we see no infirmity in order passed by the National Green Tribunal, dated 16.10.2014 and there is no reason to interfere in this matter.

3. Accordingly, the appeal stands dismissed. However, we grant another four months' time from today to the appellant to pay the compensation as directed by the National Green Tribunal.

................CJI.

(H.L. DATTU) ..................J. (A.K. SIKRI) ..................J. (ARUN MISHRA) NEW DELHI;

JANUARY 21, 2015.

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ITEM NO.2           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(s).10421-10422/2014 GOPALJI MILK FOOD AND PVT LTD Appellant(s) VERSUS KRISHAN KANT SINGH AND ORS Respondent(s) (With application(s) for ex-parte stay and office report) WITH C.A. No. 10434/2014 (With appln.(s) for ex-parte stay and appln.(s) for permission to place addl. documents on record and Office Report) Date: 21/01/2015 These appeals were called on for hearing today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ARUN MISHRA For Appellant(s) Mr. Amit Shukla, Adv.

Mr. Arvind Kumar Shukla, Adv. For Mr. Alok Shukla,Adv.

Mr. Parag Tripathi, Sr. Adv. Mr. Arvind Minocha,Adv. Mr. Arjun Mahajan, Adv.

For Respondent(s) Ms. Anitha Shenoy,Adv.

UPON hearing the counsel the Court made the following O R D E R C.A.Nos.10421-10422/2014 Civil appeals are disposed of in terms of the signed order.

Civil 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.)