Supreme Court - Daily Orders
M/S Vkl Infrastructure Facilities (P) ... vs Benny Sebastian on 23 September, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6571 OF 2022
M/S VKL INFRASTRUCTURE FACILITIES APPELLANT(S)
(P) LTD. & ANR.
VERSUS
BENNY SEBASTIAN & ORS. RESPONDENT(S)
O R D E R
At this stage, while we are not inclined to interfere with the impugned order and leave it open to the appellant(s) to file an application for review before the National Green Tribunal, Principal Bench, New Delhi. However, we give liberty to the appellant(s) to challenge the impugned order, if required and necessary, post the decision of the review application.
Recording the aforesaid, the present appeal is dismissed. Pending application(s), if any, stand disposed of.
……………………………………………J. (SANJIV KHANNA) ……………………………………………J. (J.K. MAHESHWARI) NEW DELHI;
SEPTEMBER 23, 2022.
Signature Not Verified Digitally signed by BABITA PANDEY Date: 2022.09.27 15:09:22 IST Reason: ITEM NO.17 COURT NO.11 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). 6571/2022 M/S VKL INFRASTRUCTURE FACILITIES (P) LTD. & ANR. Appellant(s) VERSUS BENNY SEBASTIAN & ORS. Respondent(s)
( IA No.135860/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.135861/2022-EXEMPTION FROM FILING O.T. ) Date : 23-09-2022 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE J.K. MAHESHWARI For Appellant(s) Mr. Nidhesh Gupta, Sr. Adv.
Ms. Pallavi Singh, Adv.
Ms. Vriti Gujral, Adv.
Ms. Japneet Kaur, Adv.
Mr. G. Balaji, AOR For Respondent(s) UPON perusing papers, the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application (s),if any, stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)