Supreme Court - Daily Orders
M.C.Mehta vs Union Of India on 4 February, 2014
.
ITEM NO.302 COURT NO.3 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. NO. 1531 IN WRIT PETITION (CIVIL) NO(s). 4677 OF 1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln(s) for directions
I.A.NO.1791 IN W.P.(C)No.4677/1985
(FOR DIRECTION ON BEHALF
OF NARAINA INDUSTRIAL AREA CETP SOCIETY)
I.A.NO.1846 IN W.P.(C)No.4677/1985
(FOR DIRECTION ON BEHALF OF OKHLA INDUSTRIAL ESTATE
CETP)
I.A.NOS.1828 & 1829 W.P.(C)No.4677/1985
(FOR DIRECTION AND IMPLEADMENT)
I.A.NO.1830 IN
W.P.(C)No.4677/1985
(FOR EXEMPTION FROM DEPOSITING THE COST OF CETP ON BEHALF OF
M/S. PURE DRINKS LTD.)
I.A.NO.1834 IN W.P.(C)No.4677/1985
(FOR IMPLEADMENT ON BEHALF OF ANAND PARBAT INDUSTRIAL
AREA CETP)
I.A.NO.2334A W.P.(C)No.4677/1985
(FOR PERMISSION TO FILE PETITIONER-IN-PERSON
ADDITIONAL DOCUMENTS.)
I.A.NOS.1868-1869 W.P.(C)No.4677/1985 (FOR DIRECTION AND IMPLEADMENT
ON BEHALF OF BRITANNIA INDUSTRIES LTD.)
I.A.NO.1861 IN W.P.(C)No.4677/1985
(FOR DIRECTION ON BEHALF OF ANAND PARBAT EFFLUENT
TREATMENT LTD.)
I.A.NO.1862 IN M.C.MEHTA W.P.(C)No.4677/1985
(FOR DIRECTION ON BEHALF OF ANAND PARBAT EFFLUENT
TREATMENT LTD.)
I.A.NO.1863 IN W.P.(C)No.4677/1985
(FOR DIRECTION ON BEHALF PETITIONER-IN-PERSON
OF MAYAPURI INDUSTRIAL CETP SOCIETY)
I.A.NOS.1183 & 1251 IN W.P.(C)No.4677/1985
(FOR DIRECTION ON BEHALF OF CONFEDERATION OF DELHI
INDUSTRIAL CETP SOCIETY)
I.A.NO.1216 IN W.P.(C)No.4677/1985
(FOR CLARIFICATION OF COURT ORDER DATED 16.3.1998 ON
BEHALF OF BANK OF INDIA)
I.A.NO.1833 IN
W.P.(C)No.4677/1985
I.A.NO.1842 IN
W.P.(C)No.4677/1985
(FOR DIRECTION)
I.A.NO.1879 IN W.P.(C)No.4677/1985
(FOR DIRECTION ON BEHALF OF NCT OF DELHI)
C.P.(C)NO.134/2003 IN I.A.NO.1879 IN W.P.(C).NO.4677/1985
(FOR DIRECTION ON BEHALF OF NCT OF DELHI)
I.A.NO.1905 IN W.P.(C)No.4677/1985
(FOR DIRECTION)
I.A.NO.1909 IN W.P.(C)No.4677/1985
(FOR DIRECTION)
I.A.NO.1910 IN W.P.(C)No.4677/1985
(FOR DIRECTION)
C.P.(C)NO. 64/2007 IN I.A.NO.1531 IN W.P.(C).
NO.4677/1985
C.P.(C)NO. 82/2008 IN I.A.NO.1905 IN W.P.(C). NO.4677/1985
I.A.NO.2574 IN W.P.(C)No.4677/1985
(FOR DIRECTION ON BEHALF PETITIONER-IN-PERSON
OF KESHAV PURAM INDUSTRIAL AREA)
Date: 04/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
Mr. Ranjit Kumar, Sr. Adv. (A.C.)
For Petitioner(s)
Mr. M.C. Mehta, In Person
Mr. Sanjay Bansal, Adv.
Mr. Reepak Kansal, Adv.
for Mr. G.K. Bansal, Adv.
Mr. S.C. Paul, Adv.
Mr. Resham Singh, Adv.
Ms. Roopa Paul, Adv.
Mr. Rahul Kumar, Adv.
Mr. Anika Mehra, Adv.
Mr. Sateyendra Kumar, Adv.
Mr. Gulshan Bajwa, Applicant in person
For Respondent(s) Mr. D.N. Goburdhan, Adv.
Mr. Prabal Bagchi, Adv.
Mr. Abhishek Agrawal, Adv.
Mr. Vijay Panjwani, Adv.
Mr. J.S. Attri, Sr. Adv.
Mr. Syed Tanweer Ahmad, Adv.
Ms. S.K. Bajwa, Adv.
Mr. S.N. Terdol, Adv.
Mr. Vishnu B. Saharya, Adv.
Mr. Viresh B. Saharya, Adv.
Ms. Anupam Sharma, Adv.
for M/s Saharya & Co., Advs.
Mr. Suryakant, Adv.
Mr. Abhay A. Jena, Adv.
Ms. Bina Gupta, Adv.
Mr. Ranjit Raut, Adv.
Mr. Anuj Dhir, Adv.
Mr. Debasis Misra, Adv.
Mr. S. Sukumaran, Adv.
Mr. Anand Sukumar, Adv.
Mr. B hupesh Kumar Pathak, Adv.
Mr. K. Rajeev, Adv.
Ms. Kamakshi S. Mehliwal, Adv.
Mr. Sudesh Menon, Adv.
Mr. Pravir Choudhary, Adv.
UPON hearing counsel the Court made the following
O R D E R
In all the applications The applicants are directed to approach the High Court by filing appropriate writ petition(s) seeking reliefs sought for by taking up the stand which they have taken in these applications before us within one month time from today.
When such writ petition(s) are filed before the High Court within the time granted by us, the High Court will consider and decide the same on merits without reference to the period of limitation.
All the applications are disposed of accordingly. In all the contempt petitions In view of order passed in the I.As. the contempt petitions are also disposed of .
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|Court Master | |Asstt. Registrar |