Supreme Court - Daily Orders
Ministry Of Environment vs Nirma Ltd on 4 August, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos.8781-8783 OF 2013
MINISTRY OF ENVIRONMENT .......APP
ELLANT
VERSUS
NIRMA LTD & ORS ......RESPO
NDENTS
WITH
C.A.Nos.7815-7816 of 2013
O R D E R
Heard learned counsel for the parties.
We have perused the impugned order.
The primary challenge appears to be in respect of the
determination of the National Green Tribunal (hereinafter referred
to as ‘the Tribunal’) requiring two of its technical members to
visit the site, and make a report after carrying out a personal
inspection thereof. We find nothing wrong with the above procedure
adopted by the Tribunal. The aforesaid procedure is well-known to
law and is also contemplated under Order XVIII Rule 18 of the CPC.
In view of the above, we decline to interfere with the
impugned orders passed by the Tribunal save to the extent that
while dismissing the applications, the Tribunal vide
its order
Signature Not Verified
Digitally signed by
dated 06.06.2013 had imposed cost of Rs.1 lakh, which was to be
Satish Kumar Yadav
Date: 2014.08.07
17:07:38 IST
Reason:
deposited by both the applicants. We are satisfied
that the
aforesaid costs should be waived. Ordered accordingly.
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The appeals are disposed of in the manner indicated
above.
...........................J.
(JAGDISH SINGH KHEHAR)
...........................J.
(J. CHELAMESWAR)
...........................J.
(A.K. SIKRI)
NEW DELHI;
AUGUST 4, 2014.
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ITEM NO.302 COURT NO.7 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). 8781-8783 of 2013
MINISTRY OF ENVIRONMENT Appellant(s)
VERSUS
NIRMA LTD & ORS Respondent(s)
(With appln. (s) for ex-parte stay and permission to urge addl.
grounds and office report)
With
C.A.Nos.7815-7816/2013
(With appln.(s) for exemption from filing c/c of the impugned
judgment and ex-parte stay and office report)
Date : 04/08/2014 These appeals were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Appellant(s) Mr.J.S.Attri, Sr.Adv.
Ms.Anindita Pujari, Adv.
Mr. Shreekant N. Terdal, Adv.
Mr.Abhimanue Shrestha, Adv.
Ms.Shumaila Altaf, Adv.
Ms.Shilpa Dey, Adv.
Ms.Kamini Jaiswal, AOR
For Respondent(s) Mr.Dushyant Dave, Sr.Adv.
Mr.Ramesh Singh, Adv.
Mr.Pankaj Jain, Adv.
Mr. Bijoy Kumar Jain, Adv.
Upon hearing the counsel the Court made the following
O R D E R
The appeals are disposed of in terms of the signed order. (SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)