Supreme Court - Daily Orders
The State Of Uttarakhand vs Nandan Singh Bora on 14 November, 2022
Bench: B.R. Gavai, Surya Kant
ITEM NO.301 COURT NO.9 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). 64/2020
(Arising out of impugned final judgment and order dated 17-12-2018 in OA
No. 88/2016 17-12-2018 in OA No. 367/2016 04-01-2019 in RA No. 54/2018
passed by the National Green Tribunal)
THE STATE OF UTTARAKHAND & ORS. Appellant(s)
VERSUS
NANDAN SINGH BORA & ORS. Respondent(s)
(FOR ADMISSION and IA No.14001/2020-EX-PARTE STAY and IA No.14000/2020-
CONDONATION OF DELAY IN FILING APPEAL )
Date : 14-11-2022 This appeal(s) was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.B. PARDIWALA
Counsel for the parties
Mr. Saurabh Trivedi, AOR
Ms. Rachna Gandhi, Adv.
Mr. Balbir Singh, ASG
Ms. Suhasini Sen, Adv.
Mr. Naman Tandon, Adv.
Mr. Piyush Beriwal, Adv.
Mr. Samarvir Singh, Adv.
Mr. Navanjay Mahapatra, Adv.
Mr. Amrish Kumar, AOR
Mr. Mukesh Verma, Adv.
Mr. Kamal Kumar Pandey, Adv.
Mr. Pankaj Kumar Singh, Adv.
Mr. Pawan Kumar Shukla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As per letter circulated by learned counsel for the petitioners, these matters are adjourned for three weeks.
Signature Not Verified Digitally signed by Sanjay Kumar(SANJAY KUMAR-II) Date: 2022.11.29 11:15:37 IST Reason: (BEENA JOLLY) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)