Supreme Court of India
Karnataka State Pollution Control ... vs B. Heera Naik on 26 November, 2019
Equivalent citations: AIR 2020 SUPREME COURT 200, 2020 (1) AKR 632, AIRONLINE 2019 SC 1603, (2019) 16 SCALE 618, (2020) 77 OCR 588, AIR 2020 SC( CRI) 433
Author: Ashok Bhushan
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.1501 COURT NO.9 SECTION II-C
(For Judgment)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1734-1736/2019
KARNATAKA STATE POLLUTION CONTROL BOARD Appellant(s)
VERSUS
B. HEERA NAIK & ORS. Etc. Respondent(s)
(IA No. 73133/2017 - CONDONATION OF DELAY IN FILING) Date : 26-11-2019 These matters were called on for pronouncement of judgment today.
For Appellant(s) Mr. S.J. Amith, Adv.
Mr. Purushottam Sharma Tripathi, AOR For Respondent(s) Hon'ble Mr. Justice Ashok Bhushan pronounced the reportable judgment of the Bench comprising His Lordship and Hon'ble Mr. Justice M.R. Shah.
Delay condoned.
The appeals are disposed of in terms of the signed reportable judgment. Pending application, if any, stands disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR)
COURT MASTER COURT MASTER
[Signed reportable judgment is placed on the file] Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2019.11.26 18:07:41 IST Reason: