Supreme Court - Daily Orders
Ved Prakash Aggarwal vs Municipal Commissioner Nagar Nigam ... on 7 February, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 8976-8977 OF 2019
VED PRAKASH AGGARWAL Appellant(s)
VERSUS
MUNICIPAL COMMISSIONER, NAGAR NIGAM GHAZIABAD & ORS.Respondent(s)
O R D E R
Permission to appear and argue in-person is granted. Heard the appellant appearing in-person. We do not find any reason to interfere with the impugned orders passed by the National Green Tribunal, Principal Bench, New Delhi.
Accordingly, the appeals are dismissed. Pending applications stand disposed of.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (S. RAVINDRA BHAT) New Delhi;
February 07, 2020.
Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.02.12 16:59:16 IST Reason: ITEM NO.1 COURT NO.4 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). 8976-8977/2019 VED PRAKASH AGGARWAL Appellant(s) VERSUS MUNICIPAL COMMISSIONER, NAGAR NIGAM GHAZIABAD & ORS.Respondent(s) (IA No.179287/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.179288/2019-EXEMPTION FROM FILING O.T. and IA No.179286/2019-PERMISSION TO APPEAR AND ARGUE IN PERSON) Date : 07-02-2020 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Appellant(s) Appellant in-person For Respondent(s) UPON hearing the appellant in-person the Court made the following O R D E R Permission to appear and argue in-person is granted. Heard the appellant appearing in-person. We do not find any reason to interfere with the impugned orders passed by the National Green Tribunal, Principal Bench, New Delhi.
Accordingly, the appeals are dismissed in terms of the signed order.
Pending applications stand disposed of.
(R. NATARAJAN) (NISHA TRIPATHI) AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)