National Green Tribunal
Tseten Lepcha vs Union Of India Through The Secretary ... on 12 April, 2017
BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH, KOLKATA
O.A. No. 15/2015/EZ
&
MA NO. 28/2015/EZ
TSETEN LEPCHA & ORS.
Vs
UNION OF INDIA & ORS
CORAM: Hon'ble Mr. Justice S.P.Wangdi, Judicial Member
Hon'ble Prof. (Dr.) P. C. Mishra, Expert Member
PRESENT: Applicants : Ms. Sreeja Chakraborty, Advocate
Respondent No. 1 : Ms. Chandreyi Alam, Advocate
Respondent No. 2 & 3 : Mrs. Aruna Mathur , Advocate
Mr. Avneesh Arputham, Advocate
Orders of the Tribunal
Date & Remarks
Item No. 6 Rejoinder filed on behalf of the applicants to the affidavit
12th April, 2017
of the MoEF filed in pursuance of our order dated 27.02.2017, is
ordered to be taken on record.
Ms. Sreeja Chakraborty, ld. counsel files vakalatnama on
behalf of the applicants and prays for an adjournment of
hearing.
Not objected to.
List on 29.05.2017 for hearing.
We make it clear that no further adjournment shall be
granted in the matter. On that date we expect the ld. counsel
for the parties to come prepared.
.........................................
Justice S.P.Wangdi, JM 12-4-2017 ................................................ Prof. (Dr.) P. C. Mishra, EM 12-4-2017