Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Supreme Court - Daily Orders

Tdi Infrastructure Ltd. vs Manorama Sharma on 4 January, 2022

Bench: L. Nageswara Rao, Hrishikesh Roy

                                            IN THE SUPREME COURT OF INDIA
                                             CIVIL APPELLATE JURISDICTION



                                       CIVIL APPEAL NOS. 7604-7605/2021


                         TDI INFRASTRUCTURE LTD.                                APPELLANT(S)

                                                          VERSUS

                         MANORAMA     SHARMA & ORS.                             RESPONDENT(S)


                                                       O R D E R

Learned counsel appearing for the appellant relied upon Section 19(4)(i) of National Green Tribunal Act, 2010 to submit that the impugned interim orders dated 01.10.2020 and 28.09.2021 have been passed without issuing an opportunity to the appellant to be heard. We are of the considered view that the appellant should approach the National Green Tribunal for variation/modification/review of the order(s). In any event, the Original Application(s) is/are listed for hearing on 16.02.2022.

The appeals stand disposed of. Pending application(s), if any, shall also stand disposed of.

....................J ( L.NAGESWARA RAO ) ....................J Signature Not Verified ( HRISHIKESH ROY ) Digitally signed by Anita Malhotra Date: 2022.01.05 17:25:04 IST Reason: NEW DELHI;

                              04th JANUARY, 2022
ITEM NO.11       Court 5 (Video Conferencing)            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).   7604-7605/2021

TDI INFRASTRUCTURE LTD.                                Appellant(s)

                                   VERSUS

MANORAMA    SHARMA & ORS.                              Respondent(s)

( IA No.162883/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.162884/2021-STAY APPLICATION and IA No.164710/2021-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ) Date : 04-01-2022 These appeals were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HRISHIKESH ROY For Appellant(s) Ms. Kanika Agnihotri, Adv.
Ms. Niharika Ahluwalia, AOR For Respondent(s) Mr. Sachin Jain, Adv Ms. Isha Agarwal, Adv.
Subhadra Dwivedi, Adv Mr. Rajiv Ranjan Dwivedi, Adv UPON hearing the counsel the Court made the following O R D E R The appeals stand disposed of in terms of the signed order. Pending application(s), if any, shall also stand disposed of.



     (Geeta Ahuja)                            (Anand Prakash)
     Court Master                              Court Master
(Signed Order is placed on the file)